Vinodbhai Javansinh Davar vs State Of Gujarat
2023 Latest Caselaw 3167 Guj

    R/CR.A/1804/2022                                 FARAD DATED: 21/04/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 1804 of 2022

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VINODBHAI JAVANSINH DAVAR Versus STATE OF GUJARAT ================================================================ Appearance:

MR HK PATEL, ADDL. PUBLIC PROSECUTOR for the

MR CHRAG M SHRIMALI for the complainant ================================================================

CORAM:HONOURABLE MR. JUSTICE HEMANT M.

PRACHCHHAK

Date : 21/04/2023

FARAD

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

"The present appeal is partly allowed. The impugned judgment and order of conviction dated 29.11.2021 passed by the learned 11th Sessions Judge, (Special Judge, Atrocity Cases), Vadodara in Sessions Case No.157 of 2019 is modified to the extent that the rigorous imprisonment imposed upon the appellant for offence under Section 307 of the IPC shall be reduced to the period already undergone by the appellant. The conviction imposed upon the appellant - accused is altered and modified to the extent as ordered against him for the offence under Sections 307 of the Indian

R/CR.A/1804/2022 FARAD DATED: 21/04/2023

Penal Code. The appellant is ordered to be set at liberty forthwith, if not required in connection with any other case. The appellant shall pay the amount of fine imposed by the learned Trial Court within a period of one week from the date of his actual release. Record and Proceedings to be sent back to the concerned Trial Court forthwith.

Registry is directed to communicate this order to the concerned Jail Authority forthwith."

DOLLY CHETAN VADUKAR Private Secretary