VINODDAS SIBUDAS MOCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal is preferred by the original accused -appellant herein against the judgment and order of conviction and sentence dated 20.12.2007 passed by the learned Additional Sessions Judge, Fast Track Court No.2, Bharuch in Sessions Case No.80 of 2007, whereby the original accused was ordered to undergo life imprisonment with a fine of Rs.1000/ -(Rupees One Thousand Only)for the offence under section 302 of the Indian Penal Code and in default of payment of fine, he was ordered to undergo further rigorous imprisonment of 3 months. It was also ordered to give the accused set off for the period during which he was in jail.

(2.) BRIEF facts of the case as per the complaint are as under: -

(3.) TO bring home the charges leveled against the appellant, the prosecution examined following witnesses before the trial court: - <FRM>JUDGEMENT_258_LAWS(GJH)10_20131.html</FRM>