STATE OF GUJ Vs. SAIYADALI MAYUDIN KADARI

JUDGEMENT

(1.) AS both the appeal and revision are against the common judgment and order passed by learned Judicial Magistrate First Class, Junagadh dated 15.2.1990 acquitting the original accused for the offences under Section 66(1)(b) and 85(1)(3) of the Bombay Prohibition Act in Criminal Case No.6200 of 1987, the matters are heard together and disposed of by this common judgment.

(2.) THE Criminal Appeal No.425 of 1990 is preferred by the State and Revision Application No.75 of 1992 is a suo motu revision and the papers of the Revision Application which were pending before the learned District Judge were called for by this Court as the Appeal was already preferred by the State bearing No.425 of 1990.

(3.) HEARD Mr.P.D.Bhati, learned Additional Public Prosecutor and Mr.S.R.Divetia, learned advocate for the appellant at length and in great detail.