TAIYAB ABDUL DANT 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 21.11.2007 passed by the learned Additional Sessions Judge, First Fast Track Court, Godhra in Sessions Case No.36 of 2007, whereby the original accused was ordered to undergo life imprisonment with a fine of Rs.500 (Rupees Five Hundred 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 simple imprisonment of 7 days.

(2.) THE brief facts of the case are as under: -

(3.) TO bring home the charges levelled against the appellant -accused, the prosecution examined following witnesses before the trial court: -