SHAH DEEPAKKUMAR MANGALDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the learned Addl. Sessions Judge, Fast Track Court No.2, Camp at Kalol in Sessions Case No.24 of 2010 dated 29.12.2010 whereby, the appellant, original accused, has been convicted for the offence punishable u/s.302 IPC and has been sentenced to undergo imprisonment for life and fine of Rs.5000/ and in default, SI for one month.

(2.) The Facts In Brief Are As Under; The original complainant, Ashokbhai Ramnaresh Kushwah, is a resident of Building No.29, Nagdevnagar, Taluka Kalol, District Gandhinagar and is earning his livelihood by working as Mechanic at Arvind Mills, Khatraj. One Shivmolsinh Kesrisinh Rajput and the appellant herein were also serving in the same Mill.

(3.) During the trial, the prosecution had examined the following witnesses; <FRM>JUDGEMENT_132_LAWS(GJH)5_2016.htm</FRM>