THAKOR VIRAJI JESANGJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No.1814 of 2006 is though not separately notified on Board, at the request of the learned advocate, the same is taken up for hearing and final disposal with the consent of learned APP, Mr.H.L. Jani. The papers are available with Criminal Misc. Application No.11445 of 2006.

(2.) The appellant-Thakor Viraji Jesangji, original accused no.1, aged 65 years is before this Court being aggrieved by judgement and order passed by the learned Additional Session Judge, Patan in Sessions Case No.55 of 2004 dated 13th September 2006.

(3.) The learned Additional Sessions Judge was pleased to convict the present appellant-accused no.1 for an offence under section 332 of IPC.