IQBAL ABDUL SAMIYA MALEK Vs. STATE OF GUJARAT
LAWS(SC)-2012-10-15
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on October 01,2012

IQBAL ABDUL SAMIYA MALEK,HENNO @ ANWARALI AMIR MALEQ Appellant
VERSUS
STATE OF GUJARAT Respondents

JUDGEMENT

- (1.) Heard both sides.
(2.) Leave granted.
(3.) It is the grievance of the appellants/accused that when they filed regular appeal before the High Court challenging the conviction under Section 302 IPC and sentence of life imprisonment, the High Court without going into all the materials including oral and documentary evidence disposed of their appeal affirming the judgment of the Trial Court.;


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