Savitaben Ratilal Koshiya (Prajapati) vs State Of Gujarat
2024 Latest Caselaw 1569 Guj

Gujarat High Court

Savitaben Ratilal Koshiya (Prajapati) vs State Of Gujarat on 20 February, 2024

                                                                            NEUTRAL CITATION




    R/CR.A/886/2009                         ORDER DATED: 20/02/2024

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL APPEAL NO. 886 of 2009
                                With
              R/CRIMINAL APPEAL NO. 1178 of 2009
                                With
              R/CRIMINAL APPEAL NO. 1179 of 2009
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            SAVITABEN RATILAL KOSHIYA (PRAJAPATI)
                               Versus
                       STATE OF GUJARAT
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Appearance:
MR ASHISH M DAGLI(2203) for the Appellant(s) No. 1
MS.JIRGA JHAVERI, APP for the Opponent(s)/Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE S.V. PINTO

                        Date : 20/02/2024
                         ORAL ORDER

ORDER IN R/CRIMINAL APPEAL NO. 886 of 2009

Learned advocate Mr. Viral Vyas for learned advocate Mr. Ashish Dagli for the appellant submits that the sole appellant Savitaben Ratilal Koshiya (Prajapati) has expired on 08.03.2022 and submits the death report which is ordered to be taken on record.

In view of the above, Criminal Appeal No. 886 of 2009 stands disposed of as abated.

ORDER IN R/CRIMINAL APPEAL NO. 1178 of 2009

The present appeal has been filed by the State under Section 378(1)(3) of the Code of Criminal Procedure, 1973 against the respondents herein-original accused against the judgment and order dated 04.05.2009 passed by the learned Additional Sessions Judge, Fast Track Court No. 1, Surendranagar, in Sessions Case

NEUTRAL CITATION

R/CR.A/886/2009 ORDER DATED: 20/02/2024

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No. 65 of 2008.

Learned advocate Mr. Viral Vyas for learned advocate Mr. Ashish Dagli for the respondents submits that the respondent No. 1 Savitaben Ratilal Koshiya (Prajapati) has expired on 08.03.2022 and submits the death report which is ordered to be taken on record.

In view of the above, Criminal Appeal No. 1178 of 2009 stands disposed of as abated qua respondent No. 1-Savitaben Ratilal Koshiya (Prajapati).

So far as the respondent No. 2 is concerned, list this appeal on 06.03.2024.

ORDER IN R/CRIMINAL APPEAL NO. 1179 of 2009

The present appeal has been filed by the State under Section 377 of the Code of Criminal Procedure, 1973 for enhancement of sentence dated 04.05.2009 passed by the learned Additional Sessions Judge, Fast Track Court No. 1, Surendranagar, in Sessions Case No. 65 of 2008.

Learned advocate Mr. Viral Vyas for learned advocate Mr. Ashish Dagli for the respondent submits that the sole respondent Savitaben Ratilal Koshiya (Prajapati) has expired on 08.03.2022 and submits the death report which is ordered to be taken on record.

NEUTRAL CITATION

R/CR.A/886/2009 ORDER DATED: 20/02/2024

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In view of the above, Criminal Appeal No. 1179 of 2009 stands disposed of as abated.

(S. V. PINTO,J) VVM