REGENT COMPUTRONICS PVT. LTD.

Chandubhai Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. DEOMAN UPADHYAYA [REFERRED TO]
AGHNOO NAGESIA VS. STATE OF BIHAR [REFERRED TO]
KHATRI HEMRAJ AMULAKH VS. STATE OF GUJARAT [REFERRED TO]
SAT PAUL VS. DELHI ADMINISTRATION [REFERRED TO]
BHAGWAN SINGH VS. STATE OF HARYANA [REFERRED TO]
MADAN GOPAL KAKKAD VS. NAVAL DUBEY [REFERRED TO]
BHERU SINGH S O KALYAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF GUJARAT VS. ANIRUDHSING [REFERRED TO]
GURA SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
BANGARU VENKATA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAJPUT JABBARSINGH MALAJI VS. STATE OF GUJARAT [REFERRED TO]
BRAJENDRASINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
VIJAYSING DHARAMDAS THAKAR VS. STATE OF GUJARAT [REFERRED TO]
BUDHURAM VS. STATE OF CHHATTISGARH [REFERRED TO]
SUCHA SINGH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) THE appellant is the sole accused in the present case. The appellant after giving 'dharia' blow to his wife on the neck reported the same to the police at the Police Station. The say of the accused was reduced into writing by the PSO. It is registered as C.R. No. I -31 of 2006 and on the basis of this FIR, police started investigation. The wife has died on the spot. Learned advocate Shri Patel at the time of hearing has vehemently submitted that confessional FIR in the present case is not admissible and has no evidentiary value. The learned advocate has mainly placed reliance on the decision of the Apex Court in the case of Aghnoo Nagesia v. State of Bihar : AIR 1966 SC 119.

(2.) THE facts lay in fairly narrow compass, the same are thus: - -

(3.) COMING to the facts of the present case, we may describe the contents of FIR as under:

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CHANDUBHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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