DILIPBHAI MADHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant in this appeal has challenged his conviction u/S. 302 of the Indian Penal Code (for short 'IPC') recorded by the Ld. Addl. Sessions Judge, Bulsar at Navsari vide judgment dated 31/3/1994 in Sessions Case No. 132 of 1991 and the resultant order of sentence of imprisonment for life.

(2.) The case of prosecution in nutshell can be stated as under :-

(3.) During the course of investigation, the Investigating Officer arrested the appellant, got panchnamas of the inquest as well as scene of offence and other panchnamas relevant for the purpose of investigation drawn, sent the body for autopsy and upon receipt of the report of autopsy, placed the same in the papers of investigation.Upon completion of the investigation, the P.I. submitted chargesheet in the Court of the Ld. Judicial Magistrate First Class at Bulsar, who in turn committed the case to the Court of Sessions at Navsari as offence u/S. 302 of the IPC is exclusively triable by the Court of Sessions.