Gujarat High Court
State Of Gujarat vs Vijay
Author: M.R. Shah
Bench: M.R. Shah
STATE OF GUJARAT....Appellant(s)V/SVIJAY @ PALPAL SHANKARBHAI CHOGLE R/CR.A/1034/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL APPEAL NO. 1034 of 2012 ====================================== STATE OF GUJARAT....Appellant(s) Versus VIJAY @ PALPAL SHANKARBHAI CHOGLE & 6....Opponent(s)/Respondent(s) ====================================== Appearance: MR LB DABHI, APP for the Appellant(s) No. 1 HCLS COMMITTEE, ADVOCATE for the Opponent(s)/Respondent(s) No. 1 - 3 , 5 - 7 MS GR VIJAYALAKSHMI, ADVOCATE for the Opponent(s)/Respondent(s) No. 1 - 3 , 5 - 7 ====================================== CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE S.H.VORA Date : 05/04/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Considering the impugned judgment and order of acquittal passed by the learned 5th (Ad hoc) Additional Sessions Judge, Sessions Court, Surat dated 31/03/2012 in Sessions Case No. 298/2010 acquitting the respondents-original accused for the offence punishable under Sections 302, 326, 323, 143, 147, 149, 452, 504, 506(2), 114 and 201 of the Indian Penal Code and 135 of the Bombay Police Act and considering the fact that the respondents are acquitted by the shortest possible discussion of evidence running into three pages, it appears that the appeal deserves consideration. Hence, APPEAL is ADMITTED.
Bailable warrant be issued against the respondents in the sum of Rs.20,000/- each.
In the facts and circumstances of the case, Registry is directed to see that the paper book is prepared and received from the learned trial Court within a period of six months from today and thereafter the appeal is notified for final hearing.
(M.R.SHAH, J.) (S.H.VORA, J.) Siji Page 2 of 2