KETANBHAI KANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PURSUANT to the order dated 13/02/2013 passed by this Court issuing Notice and calling of record and proceedings of the criminal cases as well as appeals, Office has received record and proceedings from the learned Trial Court as well as learned Appellate Court.

(2.) RULE . Mr.K.P.Raval, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State.

(3.) BY way of the present Criminal Revision Application u/s.397 read with 401 of the Code of Criminal Procedure, the petitioner herein - original accused has challenged the judgement and order dated 18/08/2011 passed by learned 4th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Surendranagar in Criminal Case No.688 of 2010, by which, the petitioner has been convicted for the offence u/s.420 of the Indian Penal Code and sentenced for 7 years simple imprisonment and fine of Rs.10,000/- and in default, further simple imprisonment of 6 months as well as the petitioner has been convicted for the offence u/s.406 of the Indian Penal Code and sentenced for 3 years simple imprisonment and fine of Rs.10,000/- and in default, further simple imprisonment of 6 months.