SHAILESHBHAI CHHOTUBHAI KOLI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of a convict under section 302 of the Indian Penal Code and is directed against the order of conviction and sentence dated 7th April 2006 passed by the learned Additional Sessions Judge and Presiding Officer, 2nd Fast Track Court, Valsad, in Sessions Case No. 108 of 2005 thereby holding the accused person guilty of murder and imposing the sentence of life imprisonment and a further fine of Rs.500/ -; in default of payment of fine, the accused person was directed to undergo a further imprisonment for two months.

(2.) THE translated version of the charge framed against the accused is as under:

(3.) THE case made out by the prosecution may be summed up thus: