SURESH KALURAM RAQWER BATHAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) EVEN in the third round, learned Advocate for the appellant Mr. Bharat T. Rao is not present.

(2.) THIS matter is taken up for hearing looking to the factual scenario.

(3.) BY way of this Appeal, the appellant original accused has felt aggrieved by the judgment and order of conviction dated 18.06.1996 passed by the learned Additional City Sessions Judge, Ahmedabad whereby the accused for sentenced to suffer rigorous imprisonment for one year and fine of Rs.500/ - and in default, simple imprisonment for one months for the offences punishable under Section 363 of the Indian Penal Code.