LAWS(GJH)-2020-2-388

VISMAY AMITBHAI SHAH Vs. STATE OF GUJARAT

Decided On February 17, 2020
Vismay Amitbhai Shah Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) "Truth is the cherished principle and is the guiding star of the Indian Criminal Justice System. For justice to be done, truth must prevail. Truth is the soul of Justice. The sole idea of Criminal Justice System is to see that justice is done. Justice will be done when no innocent person is punished and the guilty person is not allowed to go scot free." With these golden words of the Apex Court, present appeals deserve consideration.

(2.) The State of Gujarat has also preferred Criminal Appeal No. 1016 of 2015 for enhancement of sentence as well as for enhancing the amount of compensation. Again, one of the family members of the victim also had preferred the Revision Application No.374 of 2015 challenging the very judgment and order and also sought enhancement of sentence, which has been withdrawn during the pendency of these appeals as detailed hereinafter.

(3.) In this judgement, the accused convict shall be addressed as the Appellant and the State of Gujarat as the Respondent hereinafter for the sake of convenience.