Gujarat High Court
State Of Gujarat vs Rameshbhai Valjibhai Prajapati & ... on 22 March, 2016
Bench: Ks Jhaveri, G.B.Shah
R/CR.A/349/1996 FARAD
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 349 of 1996
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STATE OF GUJARAT....Appellant(s) Versus RAMESHBHAI VALJIBHAI PRAJAPATI & 1....Opponent(s)/Respondent(s) ========================================================== Appearance:
MS C M SHAH APP for the Appellant(s) No. 1DELETED for the Opponent(s)/Respondent(s) No. 2 HCLS COMMITTEE, ADVOCATE for the Opponent(s)/Respondent(s) No. 1 MR PRATIK B BAROT, ADVOCATE for the Opponent(s)/Respondent(s) No. 1 ========================================================== CORAM: HONOURABLE MR.JUSTICE KS JHAVERI and HONOURABLE MR.JUSTICE G.B.SHAH Date : 22/03/2016 FARAD (PER : HONOURABLE MR.JUSTICE KS JHAVERI) For the reasons recorded in the judgment dictated today, the Court has passed the following order:
"In the result, present Appeal is dismissed. The impugned judgment and order dated 24.01.1996 passed by learned Additional City Sessions Judge, Court No.10, Ahmedabad in Sessions Case No.335 of 1995 is hereby confirmed.
The accused No.1 is reported to be on bail and hence his bail bond and surety shall stand cancelled. He is directed to surrender before the Jail authority concerned within a period 12 weeks Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Mar 23 02:48:55 IST 2016 R/CR.A/349/1996 FARAD from today for undergoing the prescribed period of sentence; failing which the concerned Investigating Agency shall take appropriate action in accordance with law. The accused may be given the benefit of set of for the period he has already undergone.
Registry to return the R&P to the concerned trial Court forthwith."
(SOMPURA MANISHKUMAR JYOTINDRA) PPS Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Mar 23 02:48:55 IST 2016