LAWS(GJH)-2013-3-97

JOITAJI DEVSIJI THAKORE Vs. STATE OF GUJARAT

Decided On March 25, 2013
Joitaji Devsiji Thakore Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) BY way of the the present Criminal Appeal the original accused No.2 has challenged the Judgment and order dated 21.12.2001, passed by the learned Additional Sessions Judge, Banaskantha at Deesa, in Sessions Case No.53 of 2001 whereby the appellant has been convicted and was sentenced as under:

(2.) BRIEF facts emerges from the prosecution case are as under:

(3.) FEELING aggrieved by the Judgment and order of conviction and sentence dated 21.12.2001 passed by the learned Additional Sessions Judge, Banaskantha at Deesa, in Sessions Case No. 53 of 2001, the appellant original accused No.2 has preferred the present Criminal Appeal.