HAJABHAI RAJASHIBHAI ODEDARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 25/3/2019 passed by the High Court of Gujarat at Ahmedabad in Criminal Appeal No.11 of 2015 by which the High Court has dismissed the said appeal preferred by the appellant herein - original accused and has confirmed the judgment and order of conviction passed by the learned Trial Court convicting the appellant herein - original accused for the offence punishable under Ss. 302, 307, & 328 of the IPC, the original accused has preferred the present appeal.

(2.) The appellant herein - original accused was tried by the learned Trial Court for the offences punishable under Ss. 302, 307, 328, 120B and 201 of the IPC and under the provisions of the Arms Act.

(3.) Shri Harinder Mohan Singh, learned counsel has appeared on behalf of the appellant and Ms. Deepanwita Priyanka, learned counsel has appeared on behalf of the respondent - State.