KESHAVBHAI NARSINHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS is an appeal, whereby th appellant - original accused has assailed the judgment and order of the learned Presiding Officer and Additional Sessions Judge, Fast Track Court No.1, Chhotaudepur, Dist. : Vadodara, rendered in Sessions Case No. 48 of 2005, whereby, the learned Judge convicted the original accused for the offence punishable under Section 302 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for life and to pay fine of Rs.3,000/- and in default to undergo rigorous imprisonment for 36 months. The learned Judge also convicted the original accused for the offence punishable under Section 307 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for seven years and to pay fine of Rs.2,000/- and in default to undergo rigorous imprisonment for 24 months.

(2.) THE case of the prosecution, as is put forward before the trial Court, in nutshell reads as under;

(3.) ON registration of the offence, police carried out the investigation and on finding prima facie evidence against the accused, filed charge-sheet before the Court of the Ld. J.M.F.C., Chhotaudepur. But, since, the said Court does not have jurisdiction, the case was committed before the Sessions Court, which, on completion of the trial, rendered the impugned judgment and order. Hence, the present appeal.