HARISHBHAI @ HARESH SHIVABHAI CHUNARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Appeal is preferred under section 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to in short as 'the Code') against the judgment and order dated 21.04.2016 passed by the learned Additional Sessions Judge, Anand in Sessions Case No.82/2013 by which the Sessions Judge, Anand convicted the appellant for the offences punishable under Section 302 of the Indian Penal Code and inflicted sentence of rigorous imprisonment for life. The Sessions Court also passed an order under Section 357 of the Code ordering for compensation.

(2.) The brief facts are as under:-

(3.) During the course of trial, 21 witnesses were examined and 63 documents were proved by the prosecution:- Oral Evidence <FRM>JUDGEMENT_130_LAWS(GJH)5_2018_1.html</FRM> Documentary Evidence <FRM>JUDGEMENT_130_LAWS(GJH)5_2018_2.html</FRM>