MANSUKHBHAI BUDHABHAI BORICHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.P.P. Mr. K.P.Raval waives service of rule on behalf of the respondent no.1 while Mr. Y.N. Ravani waives service on behalf of the respondent no.2.

(2.) The present petitioner(original accused no.1) has been convicted for the offence punishable under Sections 420,467,468, 471 and 12(B) of the Indian Penal Code by judgment and order dated 6-6-1992 passed by the learned Additional Chief Judicial Magistrate, District Ahmedabad Rural at Mirzapur, Ahmedabad in Special Case no.2 of 1987 and sentenced to suffer R.I. for a period of six months and to pay fine of Rs.1000/- for each of the aforesaid offences, in default of payment of fine, to suffer further S.I. for a period of one month. Against this order of the learned Chief Judicial Magistrate, the present petitioner preferred appeal being Criminal Appeal no.8 of 1992 which came to be dismissed by the learned Sessions Judge by judgment and order dated 30-4-1996. It is against these two orders that the present Revision application has been moved by the present petitioner.

(3.) Heard learned Advocate Mr.Murali N. Devnani for the applicant, learned A.P.P. Mr. K.P.Ravala for the respondent no.1 and Mr. Y.N.Ravani for the respondent no.2-Central Bureau of Investigation.