PATEL JASHIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted. This appeal takes exception to the judgment and order dtd. 3/9/2020 passed by the High Court of Gujarat at Ahmedabad.

(2.) Heard learned counsel for the parties.

(3.) As regards the finding of guilt, we have no reason to deviate from the concurrent view taken by the courts below. The limited issue on which we deem it appropriate to interfere in this appeal is only the quantum of sentence. The appellant has already deposited the fine amount of Rs.9,00,000.00.