BHAGABHAI AMRABHAI MAJIRANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of a convict and is directed against the order of conviction and sentence dated 3rd December 2008 passed by the learned Joint District & Sessions Judge, Dist. Banaskantha at Palanpur, in Sessions Case No. 62 of 2008 thereby holding the accused person guilty of murder and imposing the sentence of life imprisonment and a further fine of Rs.2000/ -; in default of payment of fine, the accused person was directed to undergo a further imprisonment for two months.

(2.) THE translated version of the charge framed against the accused is as under:

(3.) THE case made out by the prosecution may be summed up thus: