REGENT COMPUTRONICS PVT. LTD.

Kedarbhai Ishwarbhai Rathod Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

ARBIND SINGH KRISHNA NANDAN SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
DATTU RAMRAO SAKHARE VS. STATE OF MAHARASHTRA [REFERRED TO]
PANCHHI NATIONAL COMMISSION FOR WOMEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
SURYANARAYANA VS. STATE OF KARNATAKA [REFERRED TO]
RATANSINH DALSUKHBHAI NAYAK VS. STATE OF GUJARAT [REFERRED TO]
GAGAN KANOJIA VS. STATE OF PUNJAB [REFERRED TO]
HIMMAT SUKHADEO WAHURWAGH VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF U P VS. KRISHNA MASTER [REFERRED TO]
STATE OF M P VS. RAMESH [REFERRED TO]
KRISHAN KUMAR MALIK VS. STATE OF HARYANA [REFERRED TO]
DIGAMBER VAISHNAV AND ANOTHER VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) This conviction appeal is filed by the appellant -sole accused - Kedar Rathod, against the judgment of conviction and order of sentence dtd. 11/5/2017, passed by the learned Additional Sessions Judge, Bardoli at Surat in Sessions Case No.93 of 2015, wherein the appellants came to be tried for the offences punishable under Ss. 363, 365 and 376 of the IPC.

(2.) At the end of the trial, the appellant came to be convicted and sentenced as tabulated hereunder:

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

Click here to view full judgment.

KEDARBHAI ISHWARBHAI RATHOD Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address