THE STATE OF GUJARAT Vs. DHIRENDRASINGH @ JABARSINGH CHAUHAN

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties including learned counsel for the father of the deceased.

(3.) It appears that Velcee (Accused No. 3) was having an extra marital affair with Suketu (Accused No. 1) and she conspired to have her husband murdered by Suketu (Accused No. 1). It also appears that the driver of Suketu - Dhirendrasingh (Accused No. 2) was also involved in the crime.