GOSWAMI BABUPURI VAIKUTPURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present appeal, appellant � original accused has challenged the judgment and order dated 7.2.2006, passed by the learned Additional Sessions Judge, Fast Track Court No.2, Patan, in Sessions Case No. 31 of 2005, by which he has been convicted for the offence under Section 302 of the Indian Penal Code and sentenced for life imprisonment and fine of Rs.5,000/- and in default, to undergo simple imprisonment for one year.

(2.) BRIEF facts arising from the case are as under:

(3.) WE have perused the record and proceedings and have also gone through the depositions of the witnesses.