GOBARBHAI NATHUBHAI BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Jhaveri, learned A.P.P. waives service of notice of Rule for the respondent State.

(2.) The petitioner (original accused), by way of present Criminal Revision Applications filed under section 397 read with section 401 of the Code of Criminal Procedure, 1973 challenges judgment and order dated 21.1.2013 passed by the learned Sessions Judge, Bhavnagar in Criminal Appeal Nos.83 of 2012 to 110 of 2012 preferred under section 374 of the Code, whereby the learned Sessions Judge confirmed the sentence and conviction recorded by the learned CJM, Bhavnagar in Criminal Case Nos.6276 of 2008 to 6284 of 2008, 6607 of 2008 to 6611 of 2008, 6738 of 2008 to 6744 of 2008 and 6782 of 2008 to 6788 of 2008, whereby the petitioner was convicted and fined for the offences punishable under sections 408, 420, 465, 467, 468, 471, 474 and 477 of A of the I.P.C.

(3.) With the consent of learned advocates appearing for the parties, the matters are taken up for final hearing today.