AJITBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application preferred by the original accused - appellant as an applicant seeking suspension of sentence while questioning the legality of the judgment and order of the learned 4th Additional Sessions Judge, Bhavnagar in Sessions Case No.28 of 2019 dtd. 23/1/2020 whereby he has been held guilty under Sec. 302 of the Indian Penal Code and he is directed to undergo life imprisonment for alleged murder of spouses.

(2.) During the course of hearing, learned advocate Mr. Radhesh Vyas appearing for the applicant - appellant in legal aid has raised the issue of his birth date. According to him, the issue was not properly addressed since the applicant is an orphan and there is none to look after his interest.

(3.) This Court on 25/8/2021 acceding to his request, had directed the Investigating Officer to get certain details verified by passing the following order:-