STATE OF GUJARAT Vs. BHAVAN BHIKHUBHAI SODHA

JUDGEMENT

(1.) As present Criminal Confirmation Case No.11/2011 and Criminal Appeal Nos.521/2014 and 1281/2011 arise out of the impugned judgment and order of conviction and sentence dated 30.07.2011 passed in Sessions Case No.164/2000 passed by the learned Additional Sessions Judge, Jamnagar (hereinafter referred to as "trial Court"), they are disposed of by this common judgment and order.

(2.) The prosecution case in nut-shell is as under:-

(3.) We have heard Shri Jayant M. Panchal, learned advocate appearing with Shri P.M. Lakhani, learned advocate appearing on behalf of the original accused and Shri Mitesh Amin, learned Public Prosecutor appearing on behalf of the State. Criminal Confirmation Case No.11/2011 with Criminal Appeal No.521/2014