GIRISH @ GIRIO DHANJIBHAI JOGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant -Accused has preferred this appeal under sec. 374(2) of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 15.10.2004 passed by the learned Addl.

(2.) SESSIONS Judge,8th Fast Track Court, Surat in Sessions Case No. 68/2004, whereby, the learned trial Judge has convicted the appellant - Accused under sec. 302 of IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 100/ -, in default, to undergo S/I for two days, which is impugned in this appeal.

(3.) THEREAFTER , after examining the witnesses, further statement of the appellant -accused under sec. 313 of CrPC was recorded in which the appellant -accused has denied the case of the prosecution.