JAGDISHBHAI VALLABHBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Appellants are the original accused. They have challenged the judgement of the Sessions Court dated 30.10.2012 in Sessions Case No. 68 of 2011. By the said judgement, both the accused were convicted for offences under sections 302 read with section 114 of the Indian Penal Case and sentenced to life imprisonment.

(2.) Briefly stated, the prosecution version was that on 12.01.2011, the accused and one more of their friends i.e. the absconding accused Vinubhai Parshottambhai Chauhan, had a quarrel with deceased Alpesh @ Teeno at about 8 O'clock at night for not returning a mobile phone to them. Soon the quarrel took an ugly turn. Accused No.2-Ramjibhai Vallabhbhai Chauhan and absconding accused-Vinubhai caught Alpesh and, accused No.1-Jagdishbhai Vallabhbhai Chauhan gave multiple knife blows to Alpesh causing fatal injuries. A charge under Exh 7 was, therefore, framed against the accused for offences punishable under sections 302, 504 read with section 114 of IPC.

(3.) We may record the gist of evidence.