RAMANBHAI SIMONBHAII CHRISTIAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein faced a criminal case before the learned Chief Judicial Magistrate, Nadiad being Criminal Case No.1783/1987 for offences punishable u/s.420, 467, 468 and 477(A) of IPC. At the end of trial, the petitioner was convicted for the said offences and was sentenced, by judgment and order dated 30/04/90 in the said criminal case, as follows;

(2.) Feeling aggrieved by the said judgment and conviction order of the trial court, the petitioner preferred criminal appeal being Criminal Appeal No.24/1990 before the Sessions Court, Kheda at Nadiad. However, by judgment and order dated 16/03/92, the learned Addl. Sessions Judge, Nadiad dismissed the said appeal of the petitioner. Hence, the present revision application u/s.397 read with 401 of the Code of Criminal Procedure, 1973 (for short, "the Code").

(3.) The facts of the case of the prosecution against the petitioner may be briefly stated as follows;