Senma Mangalbhai Motibhai vs State Of Gujarat
2023 Latest Caselaw 3929 Guj

    R/CR.A/1606/2019                             FARAD DATED: 03/05/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 1606 of 2019

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SENMA MANGALBHAI MOTIBHAI Versus STATE OF GUJARAT ========================================================== Appearance:

MR. YOGENDRA THAKORE(3975) for the Appellant(s) No. 1,2 MR HK PATEL, ADDL. PUBLIC PROSECUTOR for the

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CORAM:HONOURABLE MR. JUSTICE HEMANT M.

PRACHCHHAK

Date : 03/05/2023

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 29.07.2019

passed by the learned Sessions Judge, Mehsana in

Sessions Case No.115 of 2017 is modified to the extent

that the rigorous imprisonment imposed upon the

appellants shall be 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

R/CR.A/1606/2019 FARAD DATED: 03/05/2023

surrender to the jail authority. The bail and bail bond

stands cancelled. Surety, if any, shall stand discharged.

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