ASHOKBHAI RANABHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal is directed against the Judgement and Order dated 27.06.2001 passed by the learned Sessions Judge in Sessions Case No.240/00, whereby the learned Sessions Judge has convicted the appellant -accused for the offences punishable under Sections 302 and 324 of the Indian Penal Code and has imposed sentence for life imprisonment with a fine of Rs.1,000/ - and for imprisonment of 6 months with the fine of Rs.500/ - respectively.

(2.) IT appears that as per the prosecution case, on 02.12.1999, at about 10.00 to 10.30 at night, the accused with an intention to cause death of Ramsing Lalaram Pandit inflicted knife blow on his chest which was sufficient to cause death of a human being in normal circumstances. As per the prosecution, the accused also caused injuries on the various parts of the body of one another person Jitendra Jaichandbhai Jain on the same day and as the accused was having a dangerous knife, he also committed offence under Section 135 of Bombay Police Act by committing breach of the Notification issued by the Police Commissioner for such purpose.

(3.) IN support of the prosecution case, the following witnesses have been examined: <FRM>JUDGEMENT_327_LAWS(GJH)2_2009.htm</FRM>