Karshanbhai Dalabhai Patel vs State Of Gujarat
2023 Latest Caselaw 6302 Guj

                                                                                   NEUTRAL CITATION




     R/CR.A/695/2002                                FARAD DATED: 28/08/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 695 of 2002

                               With
          R/CRIMINAL REVISION APPLICATION NO. 397 of 2002
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KARSHANBHAI DALABHAI PATEL & 1 other(s) Versus STATE OF GUJARAT ================================================================ Appearance in CR.A/695/2002:

MR PRATIK BAROT FOR MR TUSHAR CHAUDHARY(5316) for the Appellant(s) No. 1,2 MS ASMITA PATEL, ADDL. PUBLIC PROSECUTOR for the

Appearance in CR.RA/397/2002:

MS ASMITA PATEL, ADDL. PUBLIC PROSECUTOR for the

MR PRATIK BAROT for the Opponent(s)/Respondent(s) No. 2,3 ================================================================

CORAM:HONOURABLE MR. JUSTICE HEMANT M.

PRACHCHHAK

Date : 28/08/2023

FARAD

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

"The Criminal Appeal is partly allowed. The impugned judgment and order of conviction and sentence dated 02.08.2002 passed by the learned Additional Sessions Judge, Banaskantha camp at Deesa in Sessions Case No.122 of 1999 is modified to the extent that the imprisonment imposed upon the appellants shall be

NEUTRAL CITATION

R/CR.A/695/2002 FARAD DATED: 28/08/2023

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reduced to the period already undergone by the appellants and the amount of fine is putforth. As the appellants are on bail, they need not surrender to the jail authority. The bail and bail bond stands cancelled.

Surety, if any, shall stand discharged.

In view of the final order passed in the Criminal Appeal, the Criminal Revision Application filed by the original complainant also stands disposed of.

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

DOLLY CHETAN VADUKAR Private Secretary