THAKOR GOVAJI SENDHAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal arises out of judgment and order rendered by Sessions Court, Mehsana in Sessions Case No.227 of 2000 on 01.05.2001 convicting the appellant-original accused for an offence punishable under Section 302 of the Indian Penal Code and sentencing him to undergo imprisonment for life with a fine of Rs. 200/-, in default, further rigorous imprisonment for seven days. The trial Court also convicted the appellant accused for an offence punishable under Section 135 of the Bombay Police Act and sentenced him to undergo rigorous imprisonment for four months with a fine of Rs. 50/-, in default, further rigorous imprisonment for three days. The sentences were ordered to run concurrently.

(2.) The prosecution case, in brief, is that the appellant caused death of Jethabhai Rugnathbhai Chaudhari on 11.06.2000 between 12-00 noon to 16-00 hours near the borewell in the field of the deceased at village Vithoda, Tal. Kheralu by attacking the deceased with a wooden-log and then with a cement concrete ring.

(3.) We have heard learned advocate Ms. Sadhna Sagar for the appellant and learned APP Mr. Kodekar for the respondent-State.