Ramanbhai Gandabhai Pajapati vs State Of Gujarat
2025 Latest Caselaw 6907 Guj

Gujarat High Court

Ramanbhai Gandabhai Pajapati vs State Of Gujarat on 24 September, 2025

Author: Vaibhavi D. Nanavati

Bench: Vaibhavi D. Nanavati

                                                                                                           NEUTRAL CITATION




                               R/CR.A/1180/1999                             FARAD DATED: 24/09/2025

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                                       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                            R/CRIMINAL APPEAL NO. 1180 of 1999
                                                           With
                                            R/CRIMINAL APPEAL NO. 1276 of 1999
                                                           With
                                            R/CRIMINAL APPEAL NO. 1173 of 1999
                                                           With
                                      R/CRIMINAL REVISION APPLICATION NO. 581 of 1999
                                                           With
                                      R/CRIMINAL REVISION APPLICATION NO. 582 of 1999
                        ==========================================================

RAMANBHAI GANDABHAI PAJAPATI & ANR.

Versus STATE OF GUJARAT ========================================================== Appearance:

MR K J PANCHAL(2422) for the Appellant(s) No. 1,2 MS JIRGA JHAVERI, ADDL PUBLIC PROSECUTOR for the

==========================================================

CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI and HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI DESAI

Date : 24/09/2025

FARAD (PER : HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI DESAI)

For the reasons recorded in the judgment dictated

today, the Hon'ble Court has allowed Criminal Appeal No.

1180 of 1999 preferred by original accused nos. 2 & 3

against their conviction under Section 338 read with

Section 34 of the IPC by quashing and setting aside the

judgement dated 11.10.1999 rendered by the learned

NEUTRAL CITATION

R/CR.A/1180/1999 FARAD DATED: 24/09/2025

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Sessions Court of Ahmedabad in Sessions Case No. 111 of

1997 to the extent the original accused nos. 2 & 3 were

convicted for the offence under Section 338 read with

Section 34 of the IPC. The Hon'ble Court has thereby

acquitted the original accused nos. 2 & 3 from the offence

under Section 338 of IPC read with Section 34 of the IPC.

The Hon'ble Court has further directed to refund the

amount of fine to the original accused nos. 2 & 3, if

deposited by them, and has also directed that the bail

bonds be forfeited.

Rest of the judgement and order dated 11.10.1999 is

confirmed. Criminal Appeal No. 1276 of 1999 is disposed

of as abated qua accused no. 1 and is dismissed qua

accused nos. 2 & 3 and Criminal Revision Application No.

582 of 1999 stands disposed of in view thereof. Criminal

Appeal No. 1173 of 1999 and Criminal Revision

Application No. 581 of 1999 are disposed of as abated.

PPS DIVYA NAIR