IDRAVADANBHAI MOHANBHAI MACHHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is preferred by the appellant accused Indravadanbhai Mohanbhai Machhi through Jail challenging the judgment and order dated 28.08.2001 passed by the learned Additional Sessions Judge, Bharuch in Sessions Case No.33 of 2001.

(2.) FACTS of the case are as under: -

(3.) THEREAFTER, further statement of the accused was also recorded, in which he has stated that he is falsely involved in the crime. After considering oral and documentary evidence on record, Trial Court has convicted the accused for the offence punishable under sections 436 of the Indian Penal Code. Hence, this appeal.