BHARATBHAI BHANABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Appellant was tried for offences punishable u/ss. 302, 324 and 504 of the IPC by the learned Sessions Judge, Valsad at Navsari, in Sessions Case No. 61/87 and was sentenced to undergo rigorous imprisonment for life for the offence u/s. 302 of the IPC. The appellant/accused was also held guilty for the commission of offence u/s. 324 of the IPC, but no separate sentence was passed.