VISHALBHAI BHARATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant is absent.

(2.) Rule. Learned APP waives service of rule for the respondent State.

(3.) This is a case where, the applicant is convicted by the learned trial Court for the offence punishable under Sections 379 and 420 of the Indian Penal Code and sentenced for R.I. for 2 years u/s 467 of the Indian Penal Code and sentenced for R.I. for 3 years and u/s 468, 471 of the Indian Penal Code and sentenced for R.I. for 3 years vide order dated 25.7.2015 passed by the learned Addl. Chief Metropolitan Magistrate, Ahmedabad in Criminal Case No. 1838 of 2009. Against that, the applicant filed Criminal Appeal No.322 of 2015 before the learned City Civil Court at Ahmedabad, who by judgment and order dated 3.1.2019 confirmed the order passed by the learned trial Court. The applicant has therefore, filed present Criminal Revision Application before this Court, which came to be admitted. As of now, the applicant has undergone sentence of two years and nine months.