MAHIJIBHAI BHIKHABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant accused was convicted for offence under Section 302 of Indian Penal Code by the learned Additional Sessions Judge, Anand. Hence, the present appeal.

(2.) The parties are the resident of Village Dahevan, Guli area, Taluka Borsad, District : Nadiad. The case of the prosecution shortly stated is thus :

(3.) Before the learned trial Court, the prosecution has examined 11 witnesses and has produced relevant documentary evidence. There are three injured eye witnesses to the incident. The complainant is also an eye witness. Considering the material on record, the learned trial Court has convicted the appellant for the offence under Section 302 of Indian Penal Code as stated above.