HARISHCHANDRA @ HARI BANVARILAL YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant has challenged judgment and order dated 25.05.2009 passed by the learned Seventh Additional Sessions Judge, Surat in Sessions Case No.68 of 2007. By the said judgment, he was convicted for the offences punishable under Sections -302, 504, 506(2), 188 of Indian Penal Code, and sentenced to life imprisonment for offence under Section -302 of IPC. For other offences lesser punishments were imposed. Substantive sentences were made concurrent. The accused has therefore filed this appeal.

(2.) BRIEFLY stated, the prosecution version was as under: -

(3.) IN the FIR Exh.14, this witness had given similar account of the accused picking fight with Mahendra regarding the money for the fan and of assaulting with knife.