MAHENDRA EKNATH SURAJDIN DEVRE Vs. STATE OF GJARAT

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and order passed by the learned Addl. Sessions Judge, Court No. 13, Ahmedabad in Sessions Case No.333 of 2005 dated 08.11.2006 whereby, the original accused, the appellant herein, was convicted for the offence punishable u/S. 302 of Indian Penal Code (for short, "the IPC") and has been sentenced to undergo imprisonment for life.

(2.) Antecedent facts of this case, which require brief mention, are these;

(3.) Mr. Ajaykumar Choksi learned Counsel for the appellant submitted that there are no eye witness to the alleged incident and that the appellant has been falsely implicated in the alleged offence. He submitted that there are material omissions and contradictions in the oral testimony of witnesses and that the Court below has misread and misconstrued the testimony of witnesses.