CHIMANLAL F KOTHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since these appeals arise out of the common judgment and order of conviction and sentence dated 29.5.1989 delivered by the learned Special Judge, Ahmedabad City in Special Case No.7 of 1988, they are being decided by this common judgment.

(2.) By the above referred judgment and order, the learned Special Judge found both the appellants guilty of offence under section 165-A of Indian Penal Code and appellant-accused No.1, Navinchandra Keshavlal Desai was sentenced to undergo rigorous imprisonment for a period of nine months and a fine of Rs.500/- and in default, three months' rigorous imprisonment,while appellant-accused no.2, Chimanlal Fulchand Kothari was sentenced to undergo rigorous imprisonment for a period of nine months. The muddamal articles were also ordered to be confiscated.

(3.) The facts of the case of the prosecution in brief are as under: