BHAGAJI AMARAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 28/12/2012 passed by the learned 5th Additional Sessions Judge, Ahmedabad (Rural) in Sessions Case No. 153 of 2011, whereby the appellant was convicted for the offence punishable under Sec. 302 of the Indian Penal Code ('IPC' for short) and is ordered to undergo life imprisonment and fine of Rs.5,000.00, in default, further simple imprisonment of six months.

(2.) The brief facts leading to filing of this appeal are as under:

(3.) Heard learned advocate Mr. Vijay Patel for the appellant and learned APP Mr. Hardik Soni for the respondent-state.