MADHABHAI PUNJABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 29.8.2019, a learned Single Judge of this Court passed the following order :

(2.) Pursuant to the aforesaid order, the matter has been placed before us. It appears from the materials on record that one Madhabhai Punjabhai was put on trial in the Court of the Additional Sessions Judge, Surendranagar, on the charge of having committed offence of double murder punishable under Section 302 of the Indian Penal Code (for short " the IPC").

(3.) The trial court convicted Madhabhai Punjabhai for the offence of double murder and sentenced him to undergo life imprisonment.