Rumalbhai @ Dineshbhai ... vs State Of Gujarat
2022 Latest Caselaw 7785 Guj

    R/CR.A/104/2014                                     FARAD DATED: 09/09/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/CRIMINAL APPEAL NO.              104 of 2014

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RUMALBHAI @ DINESHBHAI CHHATRABHAI MAVI Versus STATE OF GUJARAT ========================================================== Appearance:

MR PRATIK B BAROT(3711) for the Appellant(s) No. 1 MR HARDIK SONI, APP for the Opponent/Respondent(s) No. 1 ==========================================================

CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI and HONOURABLE DR. JUSTICE A. P. THAKER

Date : 09/09/2022

FARAD (PER : HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI)

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

"In the result, the appeal is partly allowed.

The impugned judgment and order of conviction and sentence dated 18.04.2013 passed by learned 3rd Additional Sessions Judge, Dahod in Sessions Case No.73 of 2011 is hereby modified by converting the conviction under Section 302 of Indian Penal Code to that of Section 304 Part-I of the Indian Penal Code and accordingly the sentence of life imprisonment is reduced to that of the sentence already undergone. The remaining

R/CR.A/104/2014 FARAD DATED: 09/09/2022

part of the impugned judgment and order remains as it is.

The appellant - accused is ordered to be set at liberty forthwith, if not required in any other case.

The Record and Proceedings are ordered to be sent back to the concerned Trial Court forthwith."

(Lavkumar J. Jani) Principal Private Secretary