Gujarat High Court
State Of Gujarat vs Ramshi Hamir Solanki Koli & 1 - ... on 13 January, 2009
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
CR.A/28120/2006 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 281 of 2006
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STATE OF GUJARAT - Appellant(s)
Versus
RAMSHI HAMIR SOLANKI KOLI & 1 - Opponent(s)
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Appearance :
Mr.DIPEN DESAI, ADDL PUBLIC PROSECUTOR for Appellant(s) : 1,
None for Opponent(s) : 1 - 2.
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CORAM : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 13/01/2009
ORAL ORDER (Per : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)
The present appeal is filed by the State of Gujarat against the judgement and order dated 6th September 2005 passed by the learned Additional Sessions Judge, Fast Track Court No.2, Veraval, Camp at Una.
2. Heard learned Additional Public Prosecutor, Mr.Dipen Desai for the State. The learned APP submitted that the learned Judge has committed an error in recording acquittal in the a matter of serious offence punishable under section 302 and other sections of the Indian Penal Code. The learned APP submitted that the learned Judge has committed an error in not believing and giving due weightage to extra judicial confessions made by the accused before the father in law of the deceased and in not believing accused no.2, who was also an injured in the scuffle.
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CR.A/28120/2006 2/2 ORDER
3. Having heard the learned APP and having perused the evidence led before the learned Judge, this Court, prima facie, is of the opinion that the matter requires consideration at the hands of this Court.
4. Admit.
5. Issue bailable warrant against all the accused in a sum of Rs.5000/- (Rupees five thousand only) each.
(RAVI R. TRIPATHI, J.) (RAJESH H. SHUKLA, J.) karim HC-NIC Page 2 of 2 Created On Tue Sep 29 01:54:48 IST 2015