LAXMANBHAI @ LAKHMANBHAI LALUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal has been preferred against the judgement and order of conviction and sentence dated 10th January,1996 passed by learned Additional Sessions Judge,Valsad camp at Valsad in Sessions Case No.84 of 1994, whereby the present appellant has been convicted for an offence punishable under Section 302 of the Indian Penal Code for life imprisonment.

(2.) THE appellant -accused is facing a charge of murder of the deceased namely Kantibhai, by causing injuries by knife on the vital parts of the body.

(3.) LEARNED counsel for the appellant submitted that the appellant -accused is absconding since year 2003 onwards. It is further submitted by learned Additional Public Prosecutor that in view of the decision rendered by this Division Bench in Criminal Appeal No.1131 of 1997, dated 23rd October,2008, this appeal may be dismissed as accused is absconding.