REGENT COMPUTRONICS PVT. LTD.

Kanubhai Maheshbhai Nayak Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STIRLAND V. DIRECTOR OF PUBLIC PROSECUTION [REFERRED TO]
NIKA RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
GANESHLAL VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAVINDRA PRAKASH MITTAL [REFERRED TO]
STATE OF TAMIL NADU VS. RAJENDRAN [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SOHEL MEHBOOB SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
SUBRAMANIAM VS. STATE OF TAMIL NADU [REFERRED TO]
SUJIT BISWAS VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is at the instance of a convict under section 302 of the Indian Penal Code and is directed against an order of conviction and sentence dated 27th June 2008 passed by the learned Additional Sessions Judge, 1st Fast Track Court, Godhra, Dist. Panchmahals in Sessions Case No. 203 of 2007 thereby imposing sentence of imprisonment for life and a fine of Rs.500/ -, in default, simple imprisonment for 10 days.

(2.) BEING dissatisfied, the convict has come up with the present appeal.

(3.) THE appellant denied the charge and claimed to be tried. At the trial, the following 11 persons gave oral evidence in support of the prosecution: <IMG>JUDGEMENT_115_TLGJ0_2014.jpg</IMG> <IMG>JUDGEMENT_115_TLGJ0_20141.jpg</IMG>

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KANUBHAI MAHESHBHAI NAYAK Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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