JEMABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal has been directed against the final order dtd. 21/7/2016 passed by the High Court of Gujarat at Ahmedabad in Criminal Appeal No. 539 of 2006, by which the High Court has allowed the appeal filed by the State of Gujarat qua the present appellant/accused, and thereby, partly set aside the judgment dtd. 19/11/2005 rendered by the Additional Sessions Judge and Presiding Officer, 6th Fast Track Court, Banaskantha, at Deesa in Sessions Case Number 40 of 2005. Thus, the High Court convicted the appellant/accused for committing the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (hereinafter referred to as "the IPC") and sentenced with imprisonment for life and a fine of Rs.10,000.00, and in default to further undergo simple imprisonment of one month.

(2.) The brief facts of the present case are as under:-

(3.) Against the impugned order passed by the High Court, the appellant/accused has preferred the present appeal.