DIPABHAI @ DIPAK LALABHAI GAMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the learned Addl. District & Sessions Judge, Banaskantha at Palanpur in Sessions Case No.88 of 2010 dated 22.09.2011 whereby, the appellant, original accused, has been convicted for the offences punishable u/s.302 & 506(2) IPC.

(2.) The facts in brief are as under;

(3.) During the trial, the prosecution had examined the following witnesses; <FRM>JUDGEMENT_352_LAWS(GJH)4_2016.htm</FRM>