DASUBHAI VARSINGBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present Appeal under Section 374 of the Code of Criminal Procedure, 1973, the appellant-convict has challenged the judgment and order dated 03.04.2007 passed by learned Additional Sessions Judge and Presiding Officer, Fast Track Court, Dahod in Sessions Case No.132 of 2006, by which, the appellant has been convicted for the offence under Section 304 of the Indian Penal Code and sentenced for 10 years rigorous imprisonment and also imposed fine of Rs.10,000/- and in default, to undergo rigorous imprisonment for one year and convicted for the offences under Sections 134 and 184 of the Motor Vehicles Act, 1988 and sentenced for six months rigorous imprisonment with fine of Rs. 100/- and Rs.1000/- respectively.

(2.) THE brief facts emerge from the record as under:

(3.) ON the other hand Mr.K.P.Raval, learned APP has nothing to say to oppose in the facts and circumstances of the case.