NIMITKUMAR CHATURBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this revision application under Section 397 of the Code of Criminal Procedure, 1973 (the Code) the applicant has challenged the order dated 23.12.2005 passed by Principal Sessions Judge, Mehsana in Criminal Appeal No.56 of 2005 whereby the appellate court confirmed the order passed by Collector, Mehsana dated 25.11.2005.

(2.) THE facts relating to this application are that : the applicant was engaged in the business of car repairing under the name and style of Vicky Motors at Mehsana and was also doing the work of automobiles repairing pumps.

(3.) BEING aggrieved by the said order, the applicant preferred an appeal before Sessions Judge, Mehsana, which came to be registered as Criminal Appeal No.56 of 2005. The appellate Court, after re-appreciation of the evidence on record, confirmed the order passed by District Collector, Mehsana. BEING aggrieved by the said judgment and order dated 23.12.2005, the present revision application is filed.