VIKRAMSINH JALAMSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CRIMINAL Appeal No. 339 of 2009 is preferred by the accused against the judgement and order of conviction and sentence dated 24. 12. 2008 passed by the Sessions Judge, Jamnagar in Sessions Case No. 04 of 2008 whereby the accused has been convicted of the charges leveled against him under sections 304 Part II of Indian Penal Code and section 135 of Bombay Police Act.

(2.) IT is the case of the prosecution that on 11. 09. 2007, while the complainant was on her way to buy milk, she was informed that her son and the appellant-accused were fighting with each other. Hearing this she rushed to the scene of offence. When she reached and inquired about the fight, the accused ran towards his house, brought a knife and stabbed her son on the left side of the abdomen. The complainant's son fell down and she shouted for help. He was taken to the hospital where he was declared dead.

(3.) THEREAFTER the offence was registered against the accused with Jamnagar City 'a' Division Police Station. After his arrest and necessary investigation, chargesheet was submitted against the accused. Ultimately, as the case was exclusively triable by the Sessions Court, the same was committed to the Sessions Court.