RAVISHANKAR RAMSHUMRAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates waive service of Rule on behalf of the respective respondents.

(2.) Challenge in this Revision Application is given to the judgment and order of conviction and sentence dtd. 29/11/2023, passed by the learned Principal Judicial Magistrate First Class, Mansa in Criminal Case no.1008 of 2021, which was confirmed by the judgment and order dtd. 29/10/2025 passed by the learned 2nd Additional Sessions Judge, Gandhinagar in Criminal Appeal no.249 of 2023.

(3.) Learned advocate for the applicant submitted that the affidavit-in-reply cum compromise affidavit has been placed on record of the power of attorney, who is the real brother of the complainant. By way of power of attorney, the complainant-brother has given all the power to Patel Dilipkumar Madhabhai, who is before this Court.