CHOTUBHAI BHANABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is at the instance of a convicted person and is directed against an order of conviction and sentence dated 17th October 2006 passed by the learned Sessions Judge, Narmada, at Rajpipla, in Sessions Case No. 23 of 2006 and thereby holding that the appellant was guilty of the offence punishable under section 302 of the Indian Penal Code and imposing sentence of life imprisonment and a further fine of Rs.5000/-, with an additional stipulation that in default of payment of such fine, the convict would undergo further simple imprisonment for one year.

(2.) The translated version of the charges framed against the appellant are as under:

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