Girish Megha Parmar Dalit vs State Of Gujarat
2021 Latest Caselaw 18582 Guj

     R/CR.A/989/2014                               FARAD DATED: 20/12/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 989 of 2014
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GIRISH MEGHA PARMAR DALIT & 1 other(s) Versus STATE OF GUJARAT ========================================================== Appearance:

(MR J V BHAIRAVIA)(156) for the Appellant(s) No. 2 MR A A ZABUAWALA(6823) for the Appellant(s) No. 1 MR EKANT G AHUJA(5323) for the Appellant(s) No. 2 MR J. K. SHAH, APP for the Opponent(s)/Respondent(s) No. 1 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE SAMIR J. DAVE Date : 20/12/2021 FARAD (PER : HONOURABLE MR. JUSTICE SAMIR J. DAVE)

For the reasons recorded in the judgment, pronounced today, following order is passed by the Hon'ble Court:

"The appeal is partly allowed. The judgment and order dated 13.05.2014 passed by the learned 2nd Additional Sessions Judge, Veraval in Sessions Case No.24 of 2010, convicting and sentencing appellants no.1- Girish Megha Parmar Dalit for life imprisonment, is modified and altered from Section 302 of the IPC to Section 304-I of the IPC, and convicting and sentencing appellant no.2- Rahul @ Lalo Jina Parmar, for life imprisonment, is modified and altered from Section 302 of the IPC to Section 325 of the IPC. The period of sentence already undergone by both the appellants- convicts shall be considered for remission and set off. The appellants be released forthwith, if not required in any other case. Rest of sentence is upheld."

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