DEVJI ALIAS MUNNA SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is at the instance of a convicted person and is directed against the order of conviction dated October 20, 2007 passed by the leaned Additional Sessions Judge & Presiding Officer, 5th Fast Track Court, Junagadh, in Sessions Case No. 8 of 2007, by which the learned Sessions Judge passed the order impugned, the relevant portion of which is quoted below:

(2.) The Charges framed by the learned Sessions Judge against the appellant are quoted below:

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