HIMTHABHAI MUDJIBHAI DUBHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of a convict accused for the offence punishable under Section 302 of the Indian Penal Code, and is directed against an order of conviction and sentence dated 5 th May, 2007 passed by the learned Additional Sessions Judge, Fast Track Court No.8, Vadodara, in Sessions Case No.193/2006. 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.500/. In default of payment of fine, the appellant was directed to undergo further simple imprisonment for 5 days.

(2.) CASE of the Prosecution :

(3.) THE prosecution adduced the following oral evidence in support of it's case.