HARIJAN BHIKHABHAI BADHABHAI SONDARVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for respondent State.

(2.) Heard learned advocate Mr.N.C.Bhatt for the applicant. Since there are concurrent findings of two Courts below, the revision application is heard on its own merits to decide it finally, because practically, there is no substance in the revision application so as to admit it and then to keep it pending for couple of years.

(3.) The applicant has challenged the order dated 20.8.2015 in Criminal Misc.Application No.4 of 2014 by Addl.Sessions Judge of Veraval. By such impugned judgment, the Sessions Court has confirmed the judgment and order dated 20.6.2014 in Criminal Case No.619 of 2012 by Judicial Magistrate First Class, Talala, which has convicted the present applicant u/s.198 of the Indian Penal Code (IPC) and awarded the sentence of R.I of two years and fine of Rs.10,000/- with direction to undergo further six months R.I if amount of fine is not paid. As aforesaid, such order of conviction has been confirmed by the Sessions Court and therefore, applicant has preferred present revision application.