KANUBHAI LAKHABHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the learned Principal District & Sessions Judge, Tapi at Vyara in Sessions Case No. 54 of 2010 dated 26.07.2012 whereby, the appellant, original accused, has been convicted for the offences punishable u/s. 302 IPC and Sec. 135 of B.P. Act.

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

(3.) The prosecution had produced and relied upon several documentary evidence, particularly, the Postmortem report at Exh. 13, inquest panchnama at Exh. 14, Preliminary report of FSL at Exh. 17, complaint at Exh. 24, panchnama of scene of offence at Exh. 33, FSL Report at Exh. 53 and Serological Report at Exh. 54.