CHANDRIKA JITENDRABHAI CHATWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Revision Application Nos. 228 of 2019 and 224 of 2019 are filed by the Applicant - Accused challenging the judgment and order passed by the learned 5th Additional Chief Judicial Magistrate, Jamnagar in Criminal Case No. 2644/2013 dated 6.6.2016 and the judgment and order passed by the learned

(2.) nd Additional Sessions Judge, Jamnagar in Criminal Appeal No. 50 of 2016 consolidated with Criminal Appeal No.96/2016 dated 18.2.2019. 2. Criminal Appeal No. 50/2016 preferred by the Applicant - Accused came to be dismissed by the learned 2nd Additional Sessions Judge, Jamnagar vide order dated 18.2.2019 whereas Criminal Appeal No. 96/2016 preferred by the original complainant (Opponent No.2 herein) came to be partly allowed and the judgment and order dated 6.6.2016 passed in Criminal Case No. 2644/2013 came to be modified to the extent that the Applicant Accused shall undergo SI for a period of 1 year with fine of Rs.12,05,000/- and in default to undergo further SI for 6 months. It is further ordered to pay Rs.12,00,000/- out of the total fine amount, to the original complainant (Opponent No.2 herein).

(3.) Criminal Revision Application No. 226 of 2019 is filed by the Applicant - Accused challenging the judgment and order passed by the learned 5th Additional Chief Judicial Magistrate, Jamnagar in Criminal Case No. 2788/2013 dated 17.4.2018 and the order passed by the learned 2nd Additional Sessions Judge, Jamnagar dated 18.2.2019 in Criminal Appeal No. 66 of 2018 dated 18.2.2019.