REGENT COMPUTRONICS PVT. LTD.

LASHUBEN CHEMABHAI CHAUDHARY Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

K.RAMACHANDRA REDDY V. PUBLIC PROSECUTOR [REFERRED TO]
RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED TO]
RAM MANORATH CHHOTEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
NANHAU RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
PANNEERSELVAM V. STATE OF TAMIL NADU [REFERRED TO]
MANIBEN VS. STATE OF GUJARAT [REFERRED TO]
PURAN CHAND VS. STATE OF HARYANA [REFERRED TO]
YOMESHBHAI PRANSHANKAR BHATT VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) This appeal is at the instance of a convict sentenced for the offence punishable under Section 302 of the Indian Penal Code and is directed against an order of conviction and sentence dated 28th June, 2007, passed by the learned Additional Sessions Judge, Fast Track Court No.5, Vyara, Dist. Surat, in Sessions Case No. 72 of 2006. By the aforesaid judgment and order, the learned Sessions Judge found the appellant -accused guilty of the offence punishable under Section 302 of the Indian Penal Code and consequently, sentenced her to suffer life imprisonment and to pay a fine of Rs. 500/ - for the offence punishable under Section 302 of the IPC. In default of payment of fine, the appellant -accused was directed to undergo further simple imprisonment for one month.

(2.) The case made out by the prosecution may be summarized thus : -

(3.) Being dissatisfied, the accused has come up with the present appeal.

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LASHUBEN CHEMABHAI CHAUDHARY Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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