BALDEVBHAI PRABHUDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS identical question of facts and law are involved in all these Revision Applications, with the consent of the respective learned advocates for the parties and the learned APPs, these Revision Applications are disposed of by way of this common judgment.

(2.) THIS group of Criminal Revision Applications has been filed by different petitioners challenging the impugned judgments and orders dated 31.12.2007 passed by the learned Additional Sessions Judge, Fast Track Court, Patan and the orders passed by the Magistrate Court, details of which are given hereunder: - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - Revision No. Cr.Appeal No. Cr.Case No. - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - 150/08 4/2007 below Exh.8 1867/052. 151/08 5/07 - 8 1871/05 152/08 5/07 - 5 1797/05 153/08 18/07 - 5 1798/05 154/08 19/07 - 5 1799/05 155/08 20/07 - 5 1800/05 156/08 21/07 - 5 1801/05 157/08 22/07 - 5 1802/05 158/08 23/07 - 5 1803/05 159/08 24/07 - 5 1814/05 160/08 25/07 - 5 1815/05 161/08 26/07 - 5 1816/05 162/08 27/07 - 1 1829/05 163/08 28/07 - 1 1830/05 164/08 29/07 - 1 1831/05 165/08 30/07 - 1 1834/05 166/08 31/07 - 1 1835/05 167/08 32/07 - 1 1836/05 168/08 33/07 - 5 1837/05 169/08 34/07 - 5 1838/05 170/08 35/07 - 5 1839/05 171/08 36/07 - 5 1842/05 172/08 37/07 - 5 1817/05 173/08 38/07 - 5 1818/05 174/08 39/07 - 5 1819/05 175/08 40/07 - 5 1820/05 176/08 41/07 - 5 1821/05 177/08 42/07 - 5 1822/05 178/08 43/07 - 5 1823/05 179/08 44/07 - 5 1825/05 180/08 45/07 - 5 1826/05 181/08 46/07 - 5 1827/05 182/08 47/07 - 1 1828/05 183/08 48/07 - 1 1843/05 184/08 49/07 - 1 1844/05 185/08 50/07 - 1 1866/05 186/08 51/07 - 1 1868/05 187/08 52/07 - 1 1869/05 188/08 53/07 - 1 1870/05

(3.) BY the aforesaid judgment and orders, the petitioners were convicted by the learned JMFC, Patan in the respective criminal cases filed under section 138 of the Negotiable Instruments Act, 1881 and sentenced each of the petitioners and were ordered to undergo imprisonment for six months and further fined Rs. 5000/ - each. The said judgment and orders were challenged by way of filing criminal Appeals as stated above, before the learned Sessions Judge. The learned Addl. Sessions Judge, Fast Track Court, Patan also dismissed the appeals and confirmed the orders passed by the trial court. Hence both these judgments and orders are being challenged in this group of Revision Applications by the petitioners.