SURESHBHAI CHANDUBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal has been filed by the appellant - convict against the judgment and order of conviction and sentence dtd. 27/7/2012 passed by the Additional Sessions Judge, Bharuch, Camp -Ankleshwar, in Sessions Case No. 2 of 2012 by which the concerned Trial Court has convicted the appellant for the offence punishable under Sec. 302 of the Indian Penal Code, 1860, whereby, the appellant is sentenced to undergo life imprisonment. Fine of Rs.5,000.00 is also imposed, and in default of payment of fine, appellant is ordered to undergo one year simple imprisonment.

(2.) The case of the prosecution, in brief, is as under:

(3.) After registration of the FIR, the investigating agency proceeded with the investigation and recorded the statement of the witnesses, prepared panchnamas and thereafter filed the charge-sheet against the appellant before the concerned Magistrate Court. As the case was exclusively triable by the Sessions Court, the concerned Magistrate Court committed the case to the Sessions Court, Bharuch where it is registered as Sessions Case No. 2 of 2012.