Gujarat High Court
Vinodbhai vs State on 18 July, 2012
Bench: Ravi R.Tripathi, Paresh Upadhyay
Gujarat High Court Case Information System
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CR.A/816/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
APPEAL No. 816 of 2012
=========================================================
VINODBHAI
SUNDARJIBHAI BHAGIYA - Appellant(s)
Versus
STATE
OF GUJARAT & 3 - Opponent(s)
=========================================================
Appearance
:
MR
PP MAJMUDAR for
Appellant(s) : 1,
MR HK PATEL Ld. APP for Opponent(s) : 1,
None
for Opponent(s) : 2 -
4.
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CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE
MR.JUSTICE PARESH UPADHYAY
Date
: 18/07/2012
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) Leave to amend.
The present appeal is filed by the brother of the deceased under sec. 372 of Code of Criminal Procedure.
Heard the learned advocate Mr. P.P. Majmudar for the appellant. Learned advocate invited attention of the Court to the relevant discussion on the aspect of appreciation of the evidence by the learned Addl. Sessions Judge, Jamnagar.
Admit.
Bailable warrant in the sum of Rs. 5000/-each be issued against respondents no. 2 to 4.
[RAVI R. TRIPATHI, J.] [PARESH UPADHYAY, J.] mandora/ Top