Arvindbhai Damabhai Chaudhri vs State Of Gujarat
2021 Latest Caselaw 17468 Guj

    R/CR.A/1256/2013                              FARAD DATED: 18/11/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 1256 of 2013
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ARVINDBHAI DAMABHAI CHAUDHRI Versus STATE OF GUJARAT ========================================================== Appearance:

MR DHARMESH DEVNANI, APP for the Opponent(s)/Respondent(s) No. 1 ==========================================================

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

Date : 18/11/2021

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:

"The appeal is partly allowed. The judgment and order dated 05.03.2013 passed by the learned 4th Additional Sessions Judge, Surat in Sessions Case No.154 of 2011, convicting and sentencing the appellant for life imprisonment, is modified and altered from Section 302 of the IPC to Section 304-II of the IPC. The period of sentence already undergone by the appellant- convict shall be considered for remission and set off. The appellant be released forthwith, if not required in any other case. Rest of sentence is upheld."

Sd/-

MEHUL B. TUVAR PPS