JAYANTILAL CHUNILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this revision filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, the applicant- original accused has prayed to modify the judgment and order dtd. 30/6/2018 passed by the learned 5th Additional Sessions Judge, Vadodara in Special (ACB) No.16 of 2011 by converting the acquittal granted to the applicant "by giving benefit of doubt" into an "acquittal simplicitor".

(2.) The facts in brief, as emerging from the record, are as under;

(3.) Mr. N.D. Songara, learned advocate for the applicant, submitted that the applicant is a Government Servant and therefore, the impugned judgment and order of acquittal granted by giving "benefit of doubt" has affected his service career. He submitted that the Employer of the applicant has refused to grant him consequential benefits on acquittal for the reason that the applicant has been acquitted by the Court below by extending "benefit of doubt" and that the acquittal is not an "acquittal simplicitor".