Citation : 2023 Latest Caselaw 3169 Guj
Judgement Date : 21 April, 2023
R/CR.A/1718/2016 FARAD DATED: 21/04/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 1718 of 2016
==========================================================
PINKAL @ PINTOO S/O SURESHBHAI RAMJIBHAI CHRISTIAN Versus STATE OF GUJARAT ========================================================== Appearance:
HCLS COMMITTEE(4998) for the Appellant(s) No. 1 MRS REKHA H KAPADIA(2246) for the Appellant(s) No. 1 MS DIVYANGNA JHALA, APP for the Opponent(s)/Respondent(s) No. 1 ==========================================================
CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE M. R. MENGDEY Date : 21/04/2023 FARAD (PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)
For the reasons recorded in the judgment dictated today, the Hon'ble Court has passed the following order:
"In the result, the appeal fails and is dismissed. The judgment and order of conviction dated 30.04.2016 passed in Sessions Case No.242 of 2014 by the Additional Sessions Judge, Court No.24, City Sessions Court, Ahmedabad stands confirmed. Bail and bail bonds of the accused, if any, stands discharged. R & P be sent back to the concerned Trial Court, forthwith."
Girish K Parmar
PRINCIPAL PRIVATE SECRETARY
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!