REGENT COMPUTRONICS PVT. LTD.

Atulbhai Kanubhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ATLEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
THIMMA AND THIMMA RAJU VS. STATE OF MYSORE [REFERRED TO]
RAMSINH BAVAJI JADEJA VS. STATE OF GUJARAT [REFERRED TO]
MANGAT RAI VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN VS. TEJA RAM [REFERRED TO]
STATE GOVERNMENT OF NCT OF DELHI VS. SUNIL [REFERRED TO]
PATAI ALIAS KRISHNA KUMAR VS. STATE OF U P [REFERRED TO]
RAJESH BHATNAGAR VS. STATE OF UTTARAKHAND [REFERRED TO]
VINUGIRI MOTIGIRI VS. STATE OF GUJARAT [REFERRED TO]
ANAND ALIAS GUDVA NAGESHIYA VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) The appellant-original accused has challenged judgement of conviction and sentence recorded by the learned Sessions Judge, Ahmedabad dated 28.02.2008 rendered in Sessions Case No. 172 of 2007. Under such judgement, he was convicted for offence punishable under Section 302 of IPC and sentenced to imprisonment for life.

(2.) Briefly stated the prosecution version is as follows:

(3.) The panchnama of the scene of the offence was drawn which showed the presence of the scooter of the accused, blood spots at various places. The police recovered two pieces of a broken hockey stick containing blood stains.

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ATULBHAI KANUBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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