SANJAY VINODKUMAR BEDIYAWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present revision application is preferred being aggrieved and dissatisfied by the judgment and order dtd. 27/8/2014 passed by the Ld Judge Court no.15, City Civil and Sessions Judge, Ahmedabad (hereinafter referred to as 'the Sessions Court' for short) below Criminal Appeal No. 299/2013, wherein the appeal preferred by the State has been partly allowed and the present revisionist-applicants have been convicted for the offences punishable under Sec. 323 and 114 of Indian Penal Code and have been directed to pay fine of Rs.1500.00 each.

(2.) The facts which led to filing of the present application are as under:

(3.) Being aggrieved and feeling dissatisfied by the judgment and order dtd. 13/8/2013 passed by the learned Chief Metropolitan Court in Criminal Case No. 3227 of 2007 whereby the present revision applicants were acquitted, the complainant preferred appeal before the learned Sessions Court. The appeal came to be numbered as Criminal Appeal No. 299 of 2013. After hearing learned advocates for both the sides and perusing the material on record, the learned Sessions Court by order dtd. 27/8/2014 was pleased to quash and set-aside the order dtd. 13/8/2013 passed by the learned Chief Metropolitan Court No.3, Ahmedabad and was further pleased to convict the present revisions applicants for the offences punishable under Sec. 323 and 114 of the Indian Penal Code and all the applicants have been directed to pay fine of Rs.1500.00 each. Being aggrieved by order of conviction as well as the fine, the present revision application is preferred by the revision applicants.