CHIMANBHAI UKEDBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of a convict under section 302 of the Indian Penal Code and section 135 of the Bombay Police Act and is directed against the order of conviction and consequent sentence dated 9th August 2007 passed by the learned Sessions Judge, Vadodara in Sessions Case No. 159 of 2006. By the said order, the learned Sessions Judge sentenced the appellant for the offence punishable under section 302 of the Indian Penal Code with imprisonment for life and a fine of Rs.500/-, with further stipulation that in default of payment of fine, he would undergo a further simple imprisonment for a period of 30 days. The appellant was also sentenced to pay fine of Rs.100/- for the offence under Section 135 of the Bombay Police Act; in default of payment of fine, he was sentenced to suffer a further simple imprisonment for a period of 5 days.

(2.) BEING dissatisfied, the accused has come up with the present appeal.

(3.) BEING dissatisfied, the accused has come up with the present appeal.