NATVARLAL VIRAMBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this appeal, the appellant has challenged the judgment and order dated 21.05.2004 passed by learned Additional Sessions Judge, 13th Fast Track Court, Rajkot in Sessions Case No.172 of 2003, by which the appellant has been convicted for the offences under Section 302 of the Indian Penal Code and Sections 37(1) and 135 of the B.P Act . and sentenced him to undergo life imprisonment and fine of Rs.2,000/-, in default thereof, to undergo simple imprisonment for six months.

(2.) THE facts emerging from the record of the case are as under :

(3.) WE have heard learned advocates appearing for the parties and have scanned the record and proceedings. Learned advocates have taken us through the depositions of about sixteen witnesses as well as the documentary evidence produced by the prosecution before the trial Court.