REGENT COMPUTRONICS PVT. LTD.

Mohamad Aiyub Sirajuddin Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

CHARAN SINGH V. THE STATE OF UTTAR PRADESH [REFERRED TO]
HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
BHAGAT RAM VS. STATE OF PUNJAB [REFERRED TO]
DEONANDAN MISHRA VS. STATE OF BIHAR [REFERRED TO]
ERADU VS. STATE OF HYDERABAD [REFERRED TO]
MODAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SUKHBASI [REFERRED TO]
BALWINDER SINGH ALIAS DALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
ASHOK KUMAR CHATTERJEE VS. STATE OF MADHYA PRADESH [REFERRED TO]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE GOVERNMENT OF NCT OF DELHI VS. SUNIL [REFERRED TO]
STATE OF HARYANA VS. JAGBIR SINGH [REFERRED TO]
VINUGIRI MOTIGIRI VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) These appeals arise out of a common judgement of conviction and sentence passed by the learned Additional Sessions Judge, Ahmedabad, in Sessions Case No.362/2006. Both the appellants were convicted for offence under section 302 of the IPC read with section 114 of the IPC and sentenced to undergo imprisonment for life. The appellant of Criminal Appeal No. 6/2008 is the original accused no.1. The appellant of Criminal Appeal No.891/2008 is the original accused no.2.

(2.) The prosecution version briefly stated is as under :

(3.) The complainant along with Sabiyakhatun went to his elder brothers house at Ramol who refused to give him shelter. He thereafter, spent few days in a rented premises with Sabiyakhatun.

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MOHAMAD AIYUB SIRAJUDDIN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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