REGENT COMPUTRONICS PVT. LTD.

Jitendra @ Jigo Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

NARENDRA SINGH ZALA VS. STATE OF GUJARAT [REFERRED TO]
KALI RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
ANIL PHUKAN VS. STATE OF ASSAM [REFERRED TO]
KRISHAN KUMAR MALIK VS. STATE OF HARYANA [REFERRED TO]
LAHU KAMLAKAR PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
DENY BORA VS. STATE OF ASSAM [REFERRED TO]
STATE OF MAHARASHTRA VS. DINESH [REFERRED TO]
AMAR SINGH AND OTHERS VS. STATE (NCT OF DELHI) [REFERRED TO]
PRAMILA VS. STATE OF UTTAR PRADESH [REFERRED TO]
AMRIK SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MADHYA PRADESH VS. BALVEER SINGH [REFERRED TO]
ABDUL WAHID VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) This criminal appeal preferred by the accused Jitendra @ Jigo @ Jigneshbhai Bhailalbhai Parmar, under Sec. 374(2) of the Code of Criminal Procedure, 1973 is directed against the judgment of conviction and order of sentence dtd. 20/3/2014 passed by the learned 2nd Additional Sessions Judge, Ahmedabad (Rural) in Sessions Case No.58 of 2012 by which the appellant accused has been convicted under Ss. 302, 397 and 201 of the Indian Penal Code and sentenced as tabulated hereinunder:

(2.) The case of the prosecution leading to conviction of the appellant accused is as follows:

(3.) After due framing of charge, and upon accused not pleading guilty, the trial commenced before the Additional Sessions Court, Ahmedabad (Rural). The prosecution examined following witnesses and exhibited the documents:

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JITENDRA @ JIGO Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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