Jarar Osaman Vandha vs State Of Gujarat
2021 Latest Caselaw 18458 Guj

     R/CR.A/1276/2015                            FARAD DATED: 15/12/2021




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/CRIMINAL APPEAL NO.1276 of 2015

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JARAR OSAMAN VANDHA Versus STATE OF GUJARAT ========================================= Appearance :

MR N P CHAUDHARY for the Appellant.

MR J.K. SHAH, APP for the Respondent. =========================================

CORAM:HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE SAMIR J. DAVE

Date : 15/12/2021 FARAD (PER : HONOURABLE MR. JUSTICE A. J. DESAI)

For the reasons recorded in the judgment pronounced

today, following order is passed by the Hon'ble Court :-

"Criminal Appeal stands partly allowed. The judgment and

order of conviction and sentence dated 14.09.2015 rendered by the

learned Sessions Judge, Kachchh @ Bhuj in Sessions Case No.27 of

2014 convicting the appellant for the offence punishable under

Section 302 of the Indian Penal Code, 1860 and sentence of life

imprisonment is hereby modified to that of one under Section 304

Part-II of IPC. The appellant is held guilty for the offence

punishable under Section 304 Part-II of IPC and sentenced to

undergo the sentence of 7 years Rigorous imprisonment with fine

of Rs.25,000/- and in default thereof, further simple imprisonment

for a period of five months. The appellant - JARAR OSAMAN

R/CR.A/1276/2015 FARAD DATED: 15/12/2021

VANDHA, having undergone sentence of 7 years and 5 months and

his overall jail conduct being good, he shall be immediately

released from the prison, if not required in any other case. Record

and Proceeding be sent back to the learned trial Court forthwith."

[R. N. SAVARIYA] PPS