CHAUDHARI MANSING DEVRAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BEING aggrieved by judgement and order dated 17th March 1993 passed by the learned Additional Sessions Judge, Mehsana in Sessions Case No.46 of 1989, the appellant is before this Court. The learned Additional Sessions Judge was pleased to acquit the accused nos.2 to 6 for offences under sections 393, 395, 511, 398 and 120(B) of IPC.

(2.) THE learned advocate Mr.Ahuja for the appellant submitted that this is a fit case for being considered for grant of benefit/s under the Probation of Offenders Act. He submitted that at the relevant time the age of appellant was 32 years. On an earlier occasion after the matter was discussed for some time the appellant was ordered to remain present before the Court. The appellant appeared before the Court and filed an affidavit stating that today he is aged 50 years and is residing at Village Dahiyal, District Mehsana, that his family consists of widowed mother, wife, four daughters, one son, two younger brothers and their wives.