Gujarat High Court
State Of Gujarat vs Yogesh Girjashanker Pande & ... on 1 February, 2016
Bench: Ks Jhaveri, R.P.Dholaria
R/CR.A/566/1996 FARAD
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 566 of 1996
With
CRIMINAL APPEAL NO. 567 of 1996
With
CRIMINAL APPEAL NO. 336 of 1996
With
CRIMINAL APPEAL NO. 286 of 1996
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STATE OF GUJARAT....Appellant(s) Versus YOGESH GIRJASHANKER PANDE & 2....Opponent(s)/Respondent(s) ================================================================ Appearance:
MS CM SHAH, ADDITIONAL PUBLIC PROSECUTOR for the Appellant(s) No. 1 HCLS COMMITTEE, ADVOCATE for the Opponent(s)/Respondent(s) No. 1 - 3 MR P B KHAMBHOLJA, ADVOCATE for the Opponent(s)/Respondent(s) No. 1
-3 ================================================================ CORAM: HONOURABLE MR.JUSTICE KS JHAVERI and HONOURABLE MR.JUSTICE R.P.DHOLARIA Date : 01/02/2016 COMMON FARAD (PER : HONOURABLE MR.JUSTICE KS JHAVERI) For the reasons recorded in the judgment pronounced today, the Court passes the following order :-
"Criminal Appeal No.566/1996 and Criminal Appeal No.567/1996 are the Appeals preferred by the State against the acquittal Page 1 of 3 HC-NIC Page 1 of 3 Created On Wed Feb 03 01:59:40 IST 2016 R/CR.A/566/1996 FARAD of the accused under Sections 302 and 114 of the Indian Penal Code.
Criminal Appeal No.336/1996 is an Appeal preferred by the original accused No.1 and Criminal Appeal No.286/1996 is preferred by the original accused No.2.
All the above Appeals are devoid of merits and stand dismissed. The judgment and order of conviction and sentence dated 29.03.1996 of the learned Additional City Sessions Judge, Court No.17, Ahmedabad City in Sessions Case No.363/1994 stands confirmed.
The period of sentence already undergone by the accused persons be given set off to them. The accused shall surrender to the jail authorities within a period of twelve weeks from today to serve the remaining period of sentence. Bail bond, if any, of the accused stands cancelled. Record and proceedings, be sent to the concerned Trial Court forthwith."
Sd/-
Page 2 of 3 HC-NIC Page 2 of 3 Created On Wed Feb 03 01:59:40 IST 2016 R/CR.A/566/1996 FARAD (Caroline A.) Private Secretary Page 3 of 3 HC-NIC Page 3 of 3 Created On Wed Feb 03 01:59:40 IST 2016