NARANBHAI BHIKHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

(2.) By way of preferring this Criminal Revision Application under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, applicant has prayed to quash and set aside the judgment and order of conviction and sentence passed by learned 3rd Additional Sessions Judge, Kheda at Kapadwanj in Criminal Appeal No. 29 of 2021 (Old Criminal Appeal No. 44 of 2019) as well as the judgment and order passed by learned Chief Judicial Magistrate, Kapadwanj in Criminal Case No. 1508 of 2014 and further be pleased to acquit the present applicant from above all charges.

(3.) Heard learned advocate appearing for the applicant.