ARVINDBHAI DAMABHAI CHAUDHRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under sec. 374 (2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short), the appellant-original accused has challenged the judgment and order dtd. 5/3/2013 passed by learned 4th Additional Sessions Judge, Surat in Sessions Case No. 154 of 2011, by which, the appellant has been convicted for the offence punishable under Sec. 302 of the Indian Penal Code and has been sentenced to undergo life imprisonment.

(2.) The appeal came to be admitted on 8/10/2013. Record and proceedings have been tagged along with paper book and placed before us.

(3.) Short facts emerge from the record of the appeal are as under: