REGENT COMPUTRONICS PVT. LTD.

Narvatbhai Kalubhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

KALABAI V. STATE OF MADHYA PRADESH [REFERRED TO]
JAI PRAKASH VS. STATE DELHI ADMINISTRATION [REFERRED TO]
PULICHERLA NAGARAJU ALIAS NAGARAJA REDDY VS. STATE OF A P [REFERRED TO]
MANIBEN VS. STATE OF GUJARAT [REFERRED TO]
NANKAUNOO VS. STATE OF U.P. [REFERRED TO]
SURAIN SINGH VS. THE STATE OF PUNJAB [REFERRED TO]
GOVIND SINGH VS. THE STATE OF CHHATTISGARH [REFERRED TO]
PURSHOTTAM CHOPRA VS. STATE (GOVT. OF NCT DELHI) [REFERRED TO]
MOHD. RAFIQ @ KALLU VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) This appeal has been directed against the judgment and order of conviction and sentence dtd. 16/5/2013 passed by the learned Additional Sessions Judge, Panchmahals at Godhra in Sessions Case No. 151/2012, by which, the present appellant - accused has been convicted for the offences punishable under Sec. 302 of the Indian Penal Code and sentenced him to undergo life imprisonment and imposed fine of Rs.5,000.00, in default, to undergo three months simple imprisonment.

(2.) The brief facts leading to the filing of the present Criminal Appeal are as under,

(3.) Heard learned advocate, Mr. Pratik Barot for the appellant - accused and learned APP Mr. H.K. Patel for the respondents.

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NARVATBHAI KALUBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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