STATE OF GUJARAT Vs. PATEL DINESH BHIMJI

JUDGEMENT

(1.) Present appeal U/s. 378 of the Code of Criminal Procedure, 1973 is directed against judgment and order dated

(2.) At the outset, it is required to be noted that so far as respondent No. 4 Patel Shailesh Bhikhubhai is concerned, vide order dated 29th December 2011, the appeal has been abated qua him (respondent No. 4).

(3.) Facts, in nutshell, of the prosecution case are as under: