ANIRUDDHSINH CHATURSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal preferred under Section 374 [2] of the Code of Criminal Procedure, 1973 ["Code" for short], is directed against the judgment and order dated 31.1.2004, passed by the learned Additional Sessions Judge, Rajkot in Sessions Case No. 351 of 1993 by which the learned Sessions Judge convicted the appellant for the offence punishable under Section 302 read with Section 34 of Indian Penal Code, 1879 ["IPC" for short] and sentenced him to life imprisonment with fine of Rs. 5,000/ -, in default, simple imprisonment for three months. The learned Sessions further convicted the appellant under Section 201 read with Section 34 of IPC and sentenced him to simple imprisonment for three years with fine of Rs. 1,000/ -, in default, simple imprisonment for one month. Charge against the appellant was framed vide Exhibit 1 on 15th July, 2002, which reads as under: -

(2.) THE prosecution has examined the following witnesses in order to bring home the guilt against the appellant, they are as under: - <table class="tablestyle" width="60%" border="1" align="center" cellpadding="1" cellspacing="1" style="font -family:Verdana"> <div align="center">Dr. Chandravadan Vanmali Ajmera <div align="center">2. <div align="center">Talshibhai Raghavbhai Patel <div align="center">3. <div align="center">Lakhabhai Nanjibhai <div align="center">4. <div align="center">Lalji Narshibhai <div align="center">63 <div align="center">5. <div align="center">Bhikhabhai Narshibhai <div align="center">65 <div align="center">6. <div align="center">Ukabhai Savjibhai <div align="center">69 <div align="center">7. <div align="center">Jayantibhai Becharbhai Vasava <div align="center">71

(3.) THE prosecution has also produced the following documentary evidence with a view to prove involvement of the appellant in the commission of offence. <table class="tablestyle" width="77%" border="1" align="center" cellpadding="1" cellspacing="1" style="font -family:Verdana"> <td width="8%"><div align="center"> <td width="79%"> <div align="center">Nature of documentary evidence <td width="13%"><div align="center">Exhibit Complaint given by Talshibhai Patel <div align="center">2. Report prepared under Section 157 of Cr.P.C. and forwarded to the superior officer. <div align="center">20 <div align="center">3. Inquest panchnama <div align="center">21 &25 <div align="center">4. Panchnama of place of incident <div align="center">22 <div align="center">5. Panchnama of arrest of appellant <div align="center">23 <div align="center">6. Panchnama regarding seizure of clothes put on by deceased <div align="center">24 <div align="center">7. Discovery panchnama <div align="center">66,67 and 70 <div align="center">8. Post -mortem report <div align="center">9. Certificate with regard to cause of death of deceased. <div align="center">58 <div align="center">10. FSL Report regarding examination of muddamal <div align="center">60 <div align="center">11. Serological analysis report. <div align="center">62