SHRI JAVEDKHAN AAJAMKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant- State of Gujarat has filed this Appeal challenging the judgment and order of sentence dated 2. 12. 2005 passed by the learned the learned Special Judge, C. B. I. , Court No. 4, Ahmedabad in C. B. I. Special Case No. 2 of 2004.

(2.) WE have heard learned advocate Mr. MR Prajapati for the appellant and learned APP Ms. Punani at length and in great detail.

(3.) THE appeal is argued on the earlier count of sentence. The maximum sentence awarded is 11 years. The learned advocate for the appellant has prayed that the sentence may be reduced to 10 years with fine of Rs. 1,00,000/- in default to further undergo six months. In the result, the appeal is party allowed. The sentence of 11 years is reduced to 10 years with fine of Rs. 1,00,000/- in default to further undergo six months.