CHAUDHARI NAGJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This criminal appeal preferred by the sole appellant herein under Sec. 374(2) of the Cr.P.C. is directed against the impugned judgment of conviction and order of sentence dtd. 21/12/2017 passed by the learned Sessions Judge, Mehsana in Sessions Case No.28 of 2017 by which the appellant has been convicted under Ss. 302 , 323 , 504 read with Sec. 114 of the IPC and Sec. 135 of the Gujarat Police Act, and sentenced as tabulated as under:

(2.) The case of the prosecution leading to the conviction of the appellant sole accused Chaudhary Nagji @ Ramesh Sagram is as follows:

(3.) That the offence being registered against the appellant accused and his father, the investigation officer PW:15 proceeded to investigate the case and during the course of investigation, he sent the dead body for postmortem, took visit the place of incident and drew panchnama of place of incident and obtained the necessary samples for FSL, recorded the statement of material witnesses, arrested the accused, seized and recovered the knife allegedly used by the appellant accused in commission of the offence, obtained N.C. case papers, and sent the muddamal to the the FSL and at the end of investigation, the chargesheet came to be filed before the Jurisdictional Court. The case was committed to the court of sessions.