NARSINBHAI MANJIBHAI NINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this appeal, the convictappellant has challenged the judgment and order dated 10.08.2005 passed by learned District and Sessions Judge, Sabarkantha at Himmatnagar in Sessions Case No.193 of 2004 by which the appellant has been convicted for the offences under Section 302 of Indian Penal Code and is sentenced R.I. for life and fine of Rs.10,000/, and in default, simple imprisonment for six months.

(2.) THE brief facts of the prosecution case are as under:

(3.) WE have heard learned advocates appearing for the parties. We have also examined the Record and Proceedings of the case and perused the deposition of 14 witnesses as well as the documentary evidence which are proved by the prosecution before the trial court.