DAXABEN GAUTAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant has prayed to quash and set aside the order dated 16.03.2006 passed by the learned Additional Sessions Judge, City Sessions Court No. 15, Ahmedabad, in Criminal Appeal No. 54 of 2005, whereby the said application was allowed.

(2.) The original complainant being aggrieved by the reversal conviction order has preferred the present revision application. The learned Metropolitan Magistrate has convicted respondent no. 2 for the offence under Section 420 of the Indian Penal Code. The said order was challenged in appeal. The learned Additional Sessions Judge, City Sessions Court No. 15, Ahmedabad was pleased to allow Criminal Appeal No. 54 of 2005 and has set aside the order of conviction passed by the trial Court. The complainant is aggrieved by the said order of the Sessions Court.

(3.) The relevant facts in nutshell are thus :