SHAYAM BHIKHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the common questions arise between common parties and out of common judgment and order, all these three matters are being disposed of by this common judgment.

(2.) In order to avoid repetition of facts, it will be sufficient to refer the facts which are identical and common in nature in all the three matters, like that in Criminal Revision Application No. 318 of 1989.

(3.) The petitioners in this revision are the original accused persons. Respondent No. 2 is the Managing Trustee of Broach Panjarapole Sarvajanik Trust and respondent No. 3 is the original complainant. They are hereinafter referred to, as the complainant, Panjarapole Trust and accused persons for the sake of convenience and brevity.