SURESHBHAI RATILAL CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant -accused has challenged judgment dated 18.12.2007 rendered by learned Additional Sessions Judge, Anand in Sessions Case No. 57 of 2007. He was charged with offences punishable under Sections 302 and 504 of IPC. He was convicted for offence under Section 302 and sentenced to imprisonment for life. Fine of Rs. 1000/ - was awarded and, in default of payment of fine, further sentence of six months was awarded. Briefly stated the prosecution version was that:

(2.) INITIALLY , charge was framed against both the persons at Exh. 9. Later on, finding that Maheshbhai Somabhai was below 18 years of age, he was referred to the juvenile board and a fresh charge below Exh. 19 was framed solely against the present appellant.

(3.) THE FIR lodged by this witness was produced at Exh. 33 in which also she had given similar version.