VITTHALBHAI BHUPATBHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Criminal Appeal is at the instance of a convict and is directed against an order of conviction and sentence dated July 30, 2005 passed by the Presiding Officer, Fast Track Court No. 8, Vadodara, in Sessions Case No. 70 of 2005, thereby holding the appellant as guilty of the charge of murder under Section 302 of the Indian Penal Code ["IPC"] and sentencing him to imprisonment for life and fine of Rs. 5,000/-.

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

(3.) MR. Dave, thus, prays for setting aside the order of conviction and sentence.