HATIM AZIZBHAI SONGADHWALA Vs. SHABBIR DAUDBHAI RASWALA

JUDGEMENT

(1.) BY way of present Revision Application, filed under Section 397 of the Code of Criminal Procedure, the applicant has challenged the judgment and order dated 31st December, 2011 passed in Criminal Appeal No.34 of 2011 whereby the appeal preferred by the applicant has been rejected and the judgment and order dated 25th February, 2011 passed by the learned 13th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Surat sentencing the applicant to undergo six months simple imprisonment and fine of Rs.10,000/-, and in default, to undergo one month's simple imprisonment has been confirmed.

(2.) HEARD Mr.P.B. Khambholja for Mr.N.K. Majmudar, learned counsel for the applicant and Mr.Deep D. Vyas, learned counsel for the respondent No.1.