Gujarat High Court
Babu Bhai Lavjibhai Aasediya & vs State Of Gujarat - Opponent(S) on 4 March, 2011
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, P.P.Bhatt
CR.A/248/2011 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 248 of 2011
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BABU BHAI LAVJIBHAI AASEDIYA & 1 - Appellant(s)
Versus
STATE OF GUJARAT - Opponent(s)
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Appearance :
MR CHETAN B RAVAL for Appellant(s) : 1 - 2.
MR JK SHAH, APP for Opponent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE MR.JUSTICE P.P.BHATT
Date : 04/03/2011
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) Heard learned Advocate Mr.C.B.Raval for the appellants-convicts and learned APP Mr.J.K.Shah for the opponent-State.
2. The present appeal is filed against judgment and order of conviction dated 28.12.2010 passed by the learned 3rd Additional Sessions Judge, Banaskantha at Palanpur in Sessions Case No.64 of 2010. The learned Additional Sessions Judge was pleased to convict the appellants under Sections 302 and 114 of the Indian Penal Code and awarded them life imprisonment, fine of Rs.1000/- and in default 6 months' S.I. ADMIT.
(Ravi R.Tripathi, J.) (P.P.Bhatt, J.) *Shitole