JAYPALSINH KARANSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant-original accused has been convicted vide judgment and order dated 7-8-1993 passed in Sessions Case No. 8 of 1991 by the learned Assistant Sessions Judge, Amreli, whereby the applicant was convicted for the offence punishable under Sec. 333 of IPC and was sentenced to suffer 15 months SI and to pay fine of Rs. 500/-, in default to suffer further three months SI. He was also convicted for the offence under Sec. 506 (2) of IPC and was sentenced to suffer two months SI and to pay fine of Rs. 200/-, in default to suffer further one month SI.

(2.) THE appeal preferred by the applicant against the said judgment and order being Criminal Appeal No. 19 of 1993 before the learned Sessions Judge at Amreli was dismissed vide judgment and order dated 29-7-2009.

(3.) BOTH the aforesaid judgments and orders are under challenge in the present revision under Sec. 397 read with Sec. 401 of Code of Criminal Procedure, 1973 by the original accused.