RAJEEDKHAN MOHABBATKHAN MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) APPELLANTS , by way of preferring the present appeal, have challenged the judgment and order of conviction and sentence dated 11.6.2010, passed by the learned Additional Sessions Judge, Fast Track Court, Surendranagar in Sessions Case No.84 of 2009 whereby, the appellants, original accused Nos. 1 to 5 have been held guilty of offences punishable under section 302 read with section 114 of the Indian Penal Code (IPC for short). Appellant No.1 has been sentenced to undergo imprisonment for life and also imposed fine of Rs.25,000/ - and in default of payment of fine, the said appellant has been ordered to undergo simple imprisonment of one year. Appellants Nos.2 to 5 have been sentenced to undergo imprisonment for life and also imposed fine of Rs.10,000/ - each and in default, they have been ordered to undergo six months simple imprisonment.

(2.) PRECISELY , the case of the prosecution may be stated as under:

(3.) THE complaint was filed by the wife of the deceased Nilamben on the day of the incident. Thereafter, investigation commenced. Various statements were recorded. Necessary panchnamas were drawn. Thereafter, on conclusion of the investigation, chargesheet was filed and the case was committed to the Sessions Court for trial.