LALIYA BHADIYABHAI NAYKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Appeal is at the instance of a convict accused for the offences punishable under Sections 302, 324 and 323 of the Indian Penal Code, and is directed against an order of conviction and sentence dated 21st April 2007 passed by the learned Additional Sessions Judge, Fast Track Court -I, Chhotaudepur, District Vadodara in Sessions Case No.19 of 2006.

(2.) 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.100/ -. In default of payment of fine, the appellant was directed to undergo further Rigorous Imprisonment for one month. The learned Additional Sessions Judge also found the appellant guilty of the offence punishable under Section 324 IPC and, consequently sentenced him to undergo Rigorous Imprisonment for a term of 2 months. The learned Additional Sessions Judge also found the appellant guilty of the offence punishable under Section 323 IPC and, consequently sentenced him to undergo Rigorous Imprisonment for a period of one month. All the sentences were ordered to run concurrently.

(3.) I. Case of the Prosecution :