REGENT COMPUTRONICS PVT. LTD.

Ashokkumar Bhikhabhai Chauhan Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
STATE OF RAJASTHAN VS. MANBHAR:SHEOKARAN:KALYAN [REFERRED TO]
KAKE SINGH ALIAS SURENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Pursuant to the order passed by this Court dated 3 rd April 2024, the present appeal has been taken up for final hearing.

(2.) This Court, while passing the aforesaid order, has considered the fact that the appellant-accused has already undergone 9 years and 8 months of incarceration.

(3.) The present appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, the 'Cr.P.C.') is at the instance of the appellant-accused and is directed against the judgement and order of conviction and sentence dated 7 th January 2016 passed by the learned Additional Session Judge, Patan, in Sessions Case No.83 of 2014, whereby the learned Sessions Judge has convicted the appellant-accused for the offences punishable under Ss. 302, 323 and 498A of the Indian Penal Code, 1809 (for short, the 'IPC').

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ASHOKKUMAR BHIKHABHAI CHAUHAN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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