MANUJI DUNGARAJI BHEEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal arises out of the judgment and order of conviction and sentence rendered in Sessions Case No. 190 of 2002 by the learned Additional Sessions Judge, Court No. 14, Ahmedabad City convicting the appellant-accused under Sec. 302 of the I.P. Code sentencing him for life imprisonment vide judgment and order dated 19-5-2003.

(2.) Brief facts of the case are as under :-

(3.) Heard Shri Harshad K. Patel, learned Advocate for the appellant-accused and Shri D.C. Sejpal, learned A.P.P. for the State.