REGENT COMPUTRONICS PVT. LTD.

Gopal Udaising Thakur Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
DARSHAN SINGH ALIAS BHASURI JOGA SINGH VS. STATE OF PUNJAB [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
B N KAVATAKAR VS. STATE OF KARNATAKA [REFERRED TO]
MANIRAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
KANCHY KOMURAMMA VS. STATE OF A.P. [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
NALLAPATI SIVAIAH VS. SUB DIVISIONAL OFFICER GUNTUR A P [REFERRED TO]
PANNEERSELVAM VS. STATE OF TAMIL NADU [REFERRED TO]
GOPAL VS. STATE OF M P [REFERRED TO]
ONGOLE RAVIKANTH VS. STATE OF A P [REFERRED TO]
KAMALAVVA VS. STATE OF KARNATAKA [REFERRED TO]
MANIBEN VS. STATE OF GUJARAT [REFERRED TO]
SHUDHAKAR VS. STATE OF M P [REFERRED TO]
M SARVANA @ K D SARAVANA VS. STATE OF KARNATAKA [REFERRED TO]
KRISHAN VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) The appellant has been found guilty of commission of offence under Section 302 of Indian Penal Code and has been awarded life imprisonment and fine of Rs. 2000/-, in default, rigorous imprisonment for two months by learned Addl. Sessions Judge, Court No. 15, Ahmedabad City vide judgement and order dated 30.07.2010 passed in Sessions Case No. 48 of 2010.

(2.) The gist of the prosecution story is mentioned hereinbelow:-

(3.) Mr. Vivek Mopara, learned advocate appearing for the appellant submitted that the prosecution failed to prove the case against the appellant beyond reasonable doubt. He submitted that there are major and material contradictions and inconsistencies in the evidence of the prosecution witnesses creating serious doubts upon the veracity and genuineness of the prosecution case.

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GOPAL UDAISING THAKUR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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