SURESHBHAI AMBALAL PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this appeal, the appellant has challenged the judgment and order passed by the learned Additional Sessions Judge and Presiding Officer, Fast Track Court No.12, Rajkot, in Sessions Case No.50/2006 dated 22.12.2006 whereby, the appellant herein, original accused, has been convicted for life imprisonment for the offences punishable u/s.302,328, 406, 420 and 114 of the Indian Penal Code (for short, "the IPC") and fine of Rs.5,000/and in default of payment, further sentenced of simple imprisonment for one year. Learned Trial Judge further imposed rigorous imprisonment of one year and fine of Rs. 500/and in default of paying fine, further sentenced to suffer rigorous imprisonment for three months was ordered. Both the sentences were ordered to run concurrently and the appellant was given the benefit of setoff.

(2.) THE facts in a nutshell are as under;

(3.) AT the end of trial, the Court below recorded the further statement of the accused u/s.313 of the Criminal Procedure Code and ultimately, passed the impugned judgment and order of conviction, which is under challenge in this appeal.