NATUJI SHANKARJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is at the instance of a convict for the offence punishable under Sections 302 of the Indian Penal Code, and is directed against an order of conviction and sentence dated 6th September, 2007, passed by the learned Additional Sessions Judge, Mehsana, in Sessions Case No. 68 of 2007. By the aforesaid order, the learned Additional Sessions Judge found the appellant guilty of the offence punishable under Section 302 of the Indian Penal Code and consequently, sentenced him to suffer life imprisonment and a fine of Rs. 25,000/-. In default of payment of fine, the appellant was directed to undergo further rigorous imprisonment for one year.

(2.) Case of the prosecution:

(3.) The prosecution adduced the following oral evidence in support of its case.