Ganpatji Sartanji Thakore vs State Of Gujarat
2021 Latest Caselaw 1146 Guj

        R/CR.A/467/2014                                 FARAD



     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL APPEAL NO. 467 of 2014
===================================

GANPATJI SARTANJI THAKORE Versus STATE OF GUJARAT =================================== Appearance:

MR TEJAS M BAROT(2964) for the Appellant(s) No. 1 MR RC KODEKAR, ADDL. PUBLIC PROSECUTOR(2) for the

=================================== CORAM: HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE A.C. RAO

Date : 25/01/2021

FARAD (PER : HONOURABLE MR. JUSTICE A.J.DESAI)

For the reasons recorded in the judgment and order pronounced today in Criminal Appeal, following order is passed :

In the result and as per the above mentioned circumstances, Criminal Appeal is allowed. The judgment and order dated 08.08.2013 passed by the learned 3rd Additional Sessions Judge, Deesa, District Banaskantha in Sessions Case No.8 of 2010, whereby the appellant is convicted and sentenced for the offence punishable under Section 302 of the Indian Penal Code, 1860 and section 135 of the Bombay Police Act, is hereby quashed and set aside and the appellant is hereby acquitted.

For the sentence imposed the appellant/accused as undertrial prisoner or convict undergone the sentence shall

R/CR.A/467/2014 FARAD

be given set off. If appellant/accused is in jail and after calculating the above mentioned sentence and fine amount if he is not required in any other offence then he may be released forthwith."

(Ajay C. Menon) Principal Private Secretary