Akshay Arunkumar Borade vs State Of Gujarat
2023 Latest Caselaw 5641 Guj

                                                                              NEUTRAL CITATION




    R/CR.A/2091/2019                           FARAD DATED: 03/08/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 2091 of 2019
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AKSHAY ARUNKUMAR BORADE Versus STATE OF GUJARAT ================================================================ Appearance:

MR. ALKESH N SHAH(3749) for the Appellant(s) No. 1 PUBLIC PROSECUTOR for the Opponent(s)/Respondent(s) No. 1 =============================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

Date : 03/08/2023 FARAD (PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

For the reasons recorded in the judgment and order dated 03.08.2023, the Hon'ble Court, has been pleased to pass the following order:

"In view of the aforesaid the appeal is allowed. The impugned judgment and order of conviction and sentence dated 22.08.2019 passed by the Sessions Judge, Vadodara in Sessions Case No.103 of 2018 is hereby set aside. The appellant is therefore directed to be set free, if not required in any other offence. Record and Proceedings be sent back to the trial Court."

(Siddharth R. Dave) PRIVATE SECRETARY