PRAHLAD @ PRAKASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal is at the instance of a convict, the accused, for the offence punishable under Section 302 of the Indian Penal Code, and is directed against an order of conviction and sentence dated 30th March, 2007, passed by the learned Additional Sessions Judge, 6th Fast Track Court, Surat, in Sessions Case No.186/2005. 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.2,000/-. In default of payment of fine, the appellant was directed to undergo further simple imprisonment for one year.

(2.) CASE of the Prosecution :

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