Hardikkumar @ Lalo Kashiram Patel vs State Of Gujarat
2022 Latest Caselaw 8221 Guj

    R/CR.A/72/2014                                 FARAD DATED: 20/09/2022




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                R/CRIMINAL APPEAL NO.           72 of 2014

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HARDIKKUMAR @ LALO KASHIRAM PATEL Versus STATE OF GUJARAT ======================================================= Appearance:

MR YOGENDRA THAKORE(3975) for the Appellant(s) No. 1

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

Date : 20/09/2022 FARAD (PER : HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI)

For the reasons recorded in the judgment pronounced today in the open court, the Court has passed the following order:

"In the result, the present Criminal Appeal is allowed. The impugned judgment and order of conviction and sentence dated 23.12.2013 passed by the learned Sessions Judge, Mehsana in Sessions Case No.112/2012 is hereby quashed and set aside. The appellant - accused is hereby set at liberty forthwith, if not required in any other offence. Amount of fine, if any, to be refunded to the appellant - accused. Record and Proceedings are ordered to be sent back to the concerned trial Court forthwith."

(PATIL GAUTAMBHAI GOPALBHAI) PPS