JAYESH NAGAJANBHAI KHUNTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is filed by the original accused challenging the judgement dated 1.2.2010 rendered by the learned District and Sessions Judge, Porbandar, in Sessions Case No.48/2009. The appellant was the original accused. He was convicted for offence under section 302 of the Indian Penal Code and sentenced to imprisonment for life. He was also awarded fine. For offence under section 135 of the Bombay Police Act, for which he was convicted, he was sentenced to rigorous imprisonment for one year. Fine was also imposed. Substantive sentences were ordered to run concurrently.

(2.) BRIEFLY stated the prosecution case was as follows :

(3.) THE trial Court framed charge at exh.6 alleging that the accused picked up a fight with the mother after demanding money and being refused. He thereupon stabbed her several times causing her death and thereby committed offence of murder punishable under section 302 of the IPC and breach of section 135 of the Bombay Police Act.