Gujarat High Court
State Of Gujarat vs Thakore Gandaji ... on 23 March, 2016
Bench: Ks Jhaveri, G.B.Shah
R/CR.A/155/1997 FARAD
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 155 of 1997
With
CRIMINAL APPEAL NO. 156 of 1997
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STATE OF GUJARAT....Appellant(s) Versus THAKORE GANDAJI HATHAJI....Opponent(s)/Respondent(s) ================================================================ Appearance:
MS SHRUTI PATHAK, ADDITIONAL PUBLIC PROSECUTOR for the Appellant(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 : 23/03/2016 COMMON FARAD (PER : HONOURABLE MR.JUSTICE KS JHAVERI) For the reasons recorded in the judgment pronounced today, the Court passes the following order:-
"In the result, the above Appeals preferred by the State are partly allowed.
While confirming the conviction, the
sentence imposed on the accused under
Section 363 of the Indian Penal Code is
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enhanced from one year simple imprisonment to rigorous imprisonment of five years. The accused is also convicted for the offence punishable under Section 354 of the Indian Penal Code and he is sentenced to undergo rigorous imprisonment for two years with a fine of Rs.500/=, and in default of payment of fine, simple imprisonment for one month. The conviction of the accused is maintained qua Section 324 of the Indian Penal Code. The fine and in default punishment remains unaltered. All the sentences to run concurrently. The period of sentence already undergone shall be considered for remission and set off in accordance with law. The accused shall surrender before the jail authorities on or before 1st JULY, 2016 to serve the remaining period of sentence as awarded by this Court, failing which, the jail authorities shall take appropriate steps in accordance with law. Bail bond, if any, of the accused stands cancelled. Record and proceeding be sent to the concerned Trial Court forthwith."
Sd/-
(Caroline A.)
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Private Secretary
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