RUPABHAI UKABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal under Section 374 of the Code of Criminal Procedure, 1974, the appellant has challenged the judgment and order of conviction dated 07.01.204 passed by the learned 2nd Fast Tract Judge, Amreli in Sessions Case No.18 of 1998, whereby and whereunder, the appellant came to be convicted for the offence punishable under Section 419 of Indian Penal Code ("I.P. Code" for short).

(2.) The prosecution case as mentioned in ground (A) of the appeal memo is as under:-

(3.) After conclusion of investigation, the charge-sheet was filed against the appellant in the Court of learned Judicial Magistrate First Class Court, Amreli. As the offences were exclusively triable by the Court of Sessions, the learned Magistrate committed the case under Section 209 of the Code to the Court of Sessions, where the case came to be registered as Sessions Case No. 18 of 1998.