Magru Alta Prasad Rajbhar - Yadav Versus Vs State of Gujarat

Gujarat High Court 20 Jan 2025 Criminal Appeal (Against Conviction) No. 1453 of 2013 (2025) 01 GUJ CK 0055
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal (Against Conviction) No. 1453 of 2013

Hon'ble Bench

Ilesh J. Vora, J; Hemant M. Prachchhak, J

Advocates

Hemant Raval, K D Parmar, Jay Mehta

Final Decision

Partly Allowed

Acts Referred
  • Code of Criminal Procedure, 1973 - Section 313, 374
  • Indian Penal Code, 1860 - Section 300, 302, 304

Judgement Text

Translate:

PW 1â€"Exh. 7,Dimple wd/o Atulkumar Surendrasing

PW 2â€"Exh. 8,"Yogesh Rameshchandra Mathur, panch witness

PW 3â€"Exh. 11,"Madhubalan Krishnraj Shrinivasan, complainant

PW 4â€"Exh. 14,"Premabhai Naranbhai Halpati, panch witness

PW 5â€"Exh. 17,"Dr. Mayur Devchandbhai Patel, medical officer

PW 6â€"Exh. 20,"Harishbhai Vitthalbhai, panch witness

PW 7â€"Exh. 21,"Dr. Suresh Buddhilal Sarode, medical officer

PW 8â€"Exh. 26,Tejas Nagarbhai Patel

PW 9â€"Exh. 27,"Sanjaysing Rajendrasing, panch witness

PW 10â€"Exh. 29,Rakesh Champakbhai Bhandari

PW 11â€"Exh. 30,Dhiraj Premnath Malhotra

PW 12â€"Exh. 31,"Zinabhai Premabhai, police station officer

PW 13â€"Exh. 34,Krushnaraj Jamnadas Sampat

PW 14â€"Exh. 37,"Bhupendra Naginsing Chavda, investigation officer

Exh.22,Report of CT scan of deceased

Exh.23,Certificate of injuries to deceased issued by Hariya Hospital

Exh.25,Medical case papers of admission of deceased to Hariya Hospital

Exh.28,Panchanama of seizure of iron batch

Exh.32,33",Copy of note entered in station diary

Exh. 38,FSL mobile van report of visiting location of crime

Exh. 39,Letter by IO to FSL for analysis of articles

Exh. 40,Forwarding note by IO to FSL

Exh. 41,Letter of authority sent by IO to FSL

Exh. 42,Receipt by FSL of receiving articles

Exh. 43,Letter by FSL to IO

Exh. 44,FSL report

Exh. 45,Serological report

14. The criminal appeal is partly allowed to the extent indicated hereinabove.,

From The Blog
ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation
Dec
13
2025

Court News

ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation
Read More
Supreme Court’s Call for Speedy Trials: Lessons from Sanjay Dutt’s Appeal and Provisions in BNS
Dec
13
2025

Court News

Supreme Court’s Call for Speedy Trials: Lessons from Sanjay Dutt’s Appeal and Provisions in BNS
Read More