Gujarat High Court
Vinod Rajabhai Makwana Vankar vs State Of ... on 31 January, 2018
Bench: Anant S. Dave, A.G.Uraizee
R/CR.A/245/2009 FARAD
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 245 of 2009
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== VINOD RAJABHAI MAKWANA VANKAR....Appellant(s) Versus STATE OF GUJARAT....Opponent(s)/Respondent(s) ============================================= == Appearance:
MR PRAVIN GONDALIYA, ADVOCATE for the Appellant(s) No. 1 MS MAITHILI D MEHTA ADDL. PUBLIC PROSECUTOR for the Opponent(s)/Respondent(s) No. 1 ============================================= == CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE and HONOURABLE MR.JUSTICE A.G.URAIZEE Date : 31/01/2018 FARAD (PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) For the reasons stated in the judgement dictated today, the Hon'ble Court has passed the following order:
"We find no reason to sustain the conviction of the convict-original accused for the offence under Sections 397 and 302 of Indian Penal Code and under Section 135 of Bombay Police Act. We, therefore, pronounce the acquittal of the convict-original accused and allow Criminal Appeal No.245 of 2009. The impugned order of conviction and sentence passed by learned Additional Sessions Judge and Fast Track Court, Porbandar in Sessions Case No. 39 of 2007 dated 30.1.2009 against the convict-original accused for the offence under Sections Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Jan 31 22:57:38 IST 2018 R/CR.A/245/2009 FARAD 397 and 302 of Indian Penal Code and under Section 135 of Bombay Police Act is quashed and set aside. Appellant is already on bail and therefore, his bail bond and surety shall stand cancelled."
R & P be sent back to the trial court forthwith.
(NAIR SMITA V.) PPS/PS Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Jan 31 22:57:38 IST 2018