DHAVAL GOPALBHAI DARJI Vs. STATE OF GUJARAT
LAWS(GJH)-2012-11-4
HIGH COURT OF GUJARAT
Decided on
November 08,2012
Dhaval Gopalbhai Darji
Appellant
VERSUS
STATE OF GUJARAT
Respondents
Referred Judgements :-
R. V. WOOD COCK [REFERRED TO]BARON ALDERSON IN REG V/S.HODGE [REFERRED TO]
NANAHAU RAM AND ANR. V. STATE OF M.P [REFERRED TO]
SURAJDEO OZA V. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA V. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
KAKE SINGH V. STATE OF M.P [REFERRED TO]
PALVINDER KAURRUP SINGH FATHER OF JASPAL SINGH DECEASED CAVEATOR VS. STATE OF PUNJAB [REFERRED TO]
RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
SHANKARLAL GYARASILAL DIXIT VS. STATE OF MAHARASHTRA [REFERRED TO]
RAM MANORATH CHHOTEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
HEIKRUJAM CHAOBA SINGH VS. STATE OF MANIPUR [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
SUBIMAL SARKAR VS. SACHINDRA NATH MONDAL [REFERRED TO]
P V RADHAKRISHNA VS. STATE OF KARNATAKA [REFERRED TO]
NALLAPATI SIVAIAH VS. SUB DIVISIONAL OFFICER GUNTUR A P [REFERRED TO]
JUDGEMENT
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(1.)This Appeal is at the instance of a convict accused for the offences punishable under Sections 302, 498A & 506(2) of the Indian Penal Act and for the offences punishable under Section 135(1) of the Bombay Police Act, and is directed against an order of conviction and sentence dated 21st April 2007 passed by the learned Additional Sessions Judge, Fast Track Court No.2, Ahmedabad (Rural), Ahmedabad in Sessions Case no.101 of 2004.
(2.)By the aforesaid order, the learned Additional Sessions Judge found the appellant guilty of the offence punishable under Section 302 IPC and consequently, sentenced him to suffer life imprisonment and a fine of Rs.10,000=00. In default of payment of fine, the appellant was directed to undergo further simple imprisonment for two years.
(3.)The learned Additional Sessions Judge also found the appellant guilty of the offence punishable under Section 498A IPC and consequently, sentenced him to suffer rigorous imprisonment for two years and a fine of Rs.1,000=00. In default of payment of fine, the appellant was directed to undergo further simple imprisonment for six months.
(2.)By the aforesaid order, the learned Additional Sessions Judge found the appellant guilty of the offence punishable under Section 302 IPC and consequently, sentenced him to suffer life imprisonment and a fine of Rs.10,000=00. In default of payment of fine, the appellant was directed to undergo further simple imprisonment for two years.
(3.)The learned Additional Sessions Judge also found the appellant guilty of the offence punishable under Section 498A IPC and consequently, sentenced him to suffer rigorous imprisonment for two years and a fine of Rs.1,000=00. In default of payment of fine, the appellant was directed to undergo further simple imprisonment for six months.
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