BALVANTBHAI CHHATRASINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal under Section 374(2) of the Code of Criminal Procedure, 1973 ( the Code , for short) has been preferred by the appellant herein, original accused convict against the impugned judgment and order of conviction dated 16th April 2005 passed by the learned Additional Sessions Judge (Fast Track Court No.8), Bharuch passed in Sessions Case No.96 of 2004 by which the learned trial Court has convicted the appellant original accused for the offences punishable under Sections 302 and 307 of IPC and directing the appellant original accused to undergo life imprisonment for the offence under Section 302 of IPC and to undergo Simple Imprisonment for the offence under Section 307 of IPC and fine of Rs.5,000/- in default of which to further undergo Simple Imprisonment for six months.

(2.) THE facts leading to the present appeal, in nutshell, are as under:-

(3.) THAT thereafter the appellant came to be tried for the aforesaid offences.