(1.) This appeal is filed by the State challenging the judgement of acquittal rendered by the Sessions Court, Godhra, in Sessions Case No.111/1993.
(2.) As per charge exh.2, prosecution version was that between the night of 3.4.1993 and 4.4.1993, accused no.1 Pravinsinh, husband of the deceased and rest of the accused who were his relatives committed murder of deceased Swarupben by strangulating her with the help of a rope and also caused death of her son Pintu by beating him up and smashing him several times on the ground. These accused thereafter, to pass of the incident as one of suicide, hung the dead body of Swarupben from a wooden plank on the ceiling of the house. Accused no.1 Pravinsinh thereafter, reported to the nearby police station at Rajgadh falsely claiming that his wife had committed suicide after killing the son. All the accused were therefore, charged with offences punishable under sections 302 and 201 of the Indian Penal Code read with section 34 of the IPC.
(3.) We may briefly summarise the evidence on record.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN