REGENT COMPUTRONICS PVT. LTD.

BHAVANISHANKEER KRIPALDAS MAHESHWARI Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

UMEDBHAI JADAVBHAT VS. STATE OF GUJARAT [REFERRED]
SAKHARAM VS. STATE OF MADHYA PRADESH [REFERRED]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED]
LUNARAM VS. BHUPAT SINGH [REFERRED]
LILUBHA MAHOBATSINH VS. STATE OF GUJARAT [REFERRED]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED]

JUDGEMENT

(1.) Both These Appeals Arise Out Of The Judgment and order dated 22.01.1993 passed by the learned Sessions Judge, Banaskantha at Palanpur in Sessions Case No.181/1990 whereby, original accused no.1 has been convicted of the offence punishable u/s.302 of Indian Penal Code ("IPC" for short) and has been sentenced to life. The sentence already undergone by accused no.1 was given setoff. However, he has been acquitted of the charge u/s.304B and 498A IPC. Whereas, original accused no.2 to 4 were acquitted of all the charges framed against them.

(2.) The Facts In Brief Giving Rise To The Filing of present appeal are as under;

(3.) During the trial, the prosecution examined the following witnesses; <FRM>JUDGEMENT_196_LAWS(GJH)11_2015A.html</FRM>

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BHAVANISHANKEER KRIPALDAS MAHESHWARI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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