RAJESHGAR KHETGAR GOSWAMY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Criminal Appeal is directed against the judgment and order of conviction and sentence dtd. 11/6/2013 passed by the learned 5th Additional Sessions Judge, Bhuj - Kutch in Sessions Case No. 35/2012, by which, the present appellants - accused have been convicted for the offences punishable under Ss. 302, 201 and 114 of the Indian Penal Code and sentenced both the accused to undergo life imprisonment for the offence under Ss. 302 read with Sec. 114 of the Indian Penal Code and sentenced the appellant - original accused no. 1 to undergo 3 months simple imprisonment for the offence under Sec. 201 of the Indian Penal Code.

(2.) Heard learned advocate, Mr. Narendra Jain for the appellants - accused and learned APP Mr. Hardik S. Soni for the respondents.

(3.) The brief facts leading to the filing of the present Criminal Appeal are as under,