RAISING MOHMIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an appeal against the conviction and sentence passed by the Additional Sessions Judge Baroda on the appellant under sec. 302 I. P. C. for the murder of one Nana Jeram and under sec. 324 I. P. C. for causing hurt to one Bai Gujali and sentenced to suffer imprisonment for life and R. I. for one year respectively. Both the sentences were ordered to run concurrently.

(2.) The prosecution case in brief may be put this way :

(3.) [His Lordship alter discussing the facts of the case proceeded. ]