State Of Gujarat vs Balram Babusing Chauhan
2023 Latest Caselaw 2452 Guj

     R/CR.A/910/1998                               FARAD DATED: 21/03/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 910 of 1998
===============================================================

STATE OF GUJARAT Versus BALRAM BABUSING CHAUHAN & 1 other(s) =============================================================== Appearance:

MR BOMI H SETHNA(5864) for the Opponent(s)/Respondent(s) No. 1 MR NIKHILESH J SHAH(3007) for the Opponent(s)/Respondent(s) No. 2 ============================================================== CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE and HONOURABLE MR. JUSTICE M. R. MENGDEY

Date : 21/03/2023 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 dated 31.07.1998 passed in Sessions Case No.192 of 1992 by the Additional Sessions Judge, Surat stands confirmed. Bail and bail bonds of the accused, if any, stands discharged. R & P be sent back to the concerned Trial Court, forthwith."

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