CHANDUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the order passed by this Court dtd. 12/12/2023, the present appeal is taken up for final hearing.

(2.) This Court, while passing the aforesaid order, has considered the fact that the appellant-accused has already undergone more than 12 years of incarceration.

(3.) The present appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, 'CrPC'), is at the instance of the appellant-accused and is directed against the judgment and order of conviction and sentence dtd. 8/4/2011 passed by the learned Sessions Judge, Narmada at Rajpipla in Sessions Case No.11 of 2011, whereby the learned Sessions Judge has convicted the appellant-accused for the offences under Sec. 302 of the IPC (for short, 'IPC') read with Sec. 135 of the Bombay Police Act.