PICHIYABHAI JETHABHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of a convict for the offence punishable under section 302 of the Indian Penal Code and is directed against an order of conviction and the consequent sentence dated 23rd March 2007 passed by the learned Additional Sessions Judge, Fast Track Court No.9, Vadodara, in Sessions Case No. 172 of 2006 by which the learned Sessions Judge imposed sentence of life imprisonment and a fine of Rs.1000/- upon the appellant; in default of payment of such fine, the appellant was directed to undergo further simple imprisonment for 15 days. The appellant, however, was acquitted of the charges under section 504 of the Indian Penal Code and section 135 of the Bombay Police Act.

(2.) THE following charges were framed against the appellant.

(3.) PANCHNAMA of recovery of the clothes of deceased 19 Laxmanbhai after the post-mortem