LAWS(GJH)-2013-7-494

SURESHBHARATI MOHANBHAI GOSWAMI Vs. STATE OF GUJARAT

Decided On July 02, 2013
Sureshbharati Mohanbhai Goswami Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) THIS is an appeal by the appellant, original accused No.1, whereby he has challenged the judgment and order of the learned Additional Sessions Judge, Fast Track Court No.2, Surat, rendered in Sessions Case No. 235 of 2003, whereby, the trail Court convicted the original accused No.1 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.5,000/- and in case of default to undergo rigorous imprisonment for four years. The appellant was also convicted for the offence punishable under Section 135 of the Bombay Police Act and was sentenced to undergo rigorous imprisonment for six months and to pay fine of Rs.100/- and in case of default to undergo rigorous imprisonment for one and a half month.

(2.) THE brief facts of the case of the prosecution, as presented before the trial Court, is as under;

(3.) TO bring home the charges leveled against the accused persons, the prosecution examined about 26 witnesses, as stated hereunder;