PRAKASHBHAI SEVAKRAM SINDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Appellant Accused has filed this Appeal under section 374 of the Code of Criminal Procedure, 1973 ("the Code" for short) being aggrieved and dissatisfied with the conviction order dated 17.2.2004 passed by the learned Additional Sessions Judge, Banaskantha at Deesa in Sessions Case No. 9 of 1999. The learned Sessions Judge convicted the Appellant Accused under Sections 307 and 504 of the Indian Penal Code and 135 of the B.P.Act and imposed the sentence as under:

(2.) Heard learned Advocate Mr. Shakeel A. Qureshi for the Appellant and learned APP Ms. Jirga Jhaveri for the Respondent - State of Gujarat.

(3.) Facts of the Case: