VASANTBHAI MANKABHAI PATEL Vs. BHAVINKUMAR CHHAGANBHAI PATEL

JUDGEMENT

(1.) All the appeals since concern the same parties and the questions involved factual and legal being identical, they are being decided by this common judgment.

(2.) The facts in a capsulized form drawn from Criminal Appeal No.1507 of 2017 deserve reference hereinafter:

(3.) It is the case of the appellant that as per the agricultural business activities, he cultivated and harvested the seeds in 5 acres of land in village: Vadoth. Thereafter, it was processed through Vishwas Agrotech. The total quantity of cotton seeds was 2700 kg. He loaded in total 220 bags through New Takatuka Transport. The transport company issued consignment of 220 bags of cotton seeds, which was received by respondent No.1. It was decided between the parties that the price of cotton seeds per kg. would be Rs.335/ per kg. The total amount was required to be received of Rs.9, 04, 500/, but the agreed amount was Rs.9, 00, 000/.