Sunil Babubhai Vasava @ Lala ... vs State Of Gujarat
2021 Latest Caselaw 18539 Guj

    R/CR.A/1506/2018                                 FARAD DATED: 17/12/2021




    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/CRIMINAL APPEAL NO.1506 of 2018

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SUNIL BABUBHAI VASAVA @ LALA NIZAMUDDIN SAUKAT ALI SHAIKH Versus STATE OF GUJARAT ========================================= Appearance :

MR EE SAIYED for the Appellant. MR NASIR SAIYED for the Appellant. MR DHARMESH DEVNANI, APP for the Respondent. =========================================

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

Date : 17/12/2021 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 :-

"For the reasons stated herein above, the Criminal Appeal stands partly allowed. The judgment and order of conviction and sentence dated 13.01.2017 rendered by the learned 5th Additional Sessions Judge, Ankleshwar in Sessions Case No.09 of 2014 convicting the appellant for the offence punishable under Section 302 of the Indian Penal Code, 1860 and ordered to undergo sentence of life imprisonment with fine of Rs.1,000/- and in default thereof, ordered to undergo further simple imprisonment for 30 days, is hereby modified to that of one under Section 304 Part-

II of IPC. The appellant is held guilty for the

R/CR.A/1506/2018 FARAD DATED: 17/12/2021

offence punishable under Section 304 Part-II of IPC and ordered to undergo the sentence already undergone i.e. 6 years and 22 days. The appellant - SUNIL BABUBHAI VASAVA @ LALA NIZAMUDDIN SAUKAT ALI SHAIKH, shall be immediately released from the prison, if not required in any other case. Registry is directed to communicate this order to the concerned Jail Authority by fax / email message forthwith.

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

(R.N. SAVARIYA) PPS