Harsingbhai Vajlabhai Rathva vs State Of Gujarat
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Gujarat High Court

Harsingbhai Vajlabhai Rathva vs State Of Gujarat on 1 February, 2024

                                                                                               NEUTRAL CITATION




         R/CR.A/325/2011                                     ORDER DATED: 01/02/2024

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                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CRIMINAL APPEAL NO. 325 of 2011
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                            HARSINGBHAI VAJLABHAI RATHVA
                                        Versus
                                  STATE OF GUJARAT
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Appearance:
MR UMANG H OZA(2440) for the Appellant(s) No. 1
MS MONALI BHATT APP for the Opponent(s)/Respondent(s) No. 1
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 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER
                  Date : 01/02/2024
                   ORAL ORDER

1. This appeal is filed by the respondent - accused challenging the judgment and order of the conviction dated 29.11.2008 passed by the learned Additional Sessions Judge, Chhotaudepur in Sessions Case No.91 of 2007 whereby, the accused was convicted for the offence punishable under Section 429 of the Indian Penal Code and imposed the sentence of two years simple imprisonment and under Section 436, sentence of 7 years rigorous imprisonment along with the fine of Rs.1000/- and in default, one month's simple imprisonment was awarded.

2. The learned A.P.P. has placed the jail record wherein, after serving the sentence, the convict was released on 01.02.2014. The said jail record is ordered to be taken on record.

3. In view of the above development, this appeal has become infructuous and hence, disposed of accordingly.

(M. K. THAKKER,J) Hitesh