NATHABHAI NAJABHAI KHIMSURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this appeal, the appellant ­ original accused has assailed the judgment and order of the learned Additional Sessions Judge, Fast Track Court No.3, Bhdra, Ahmedabad, Dated : 26.09.2006, whereby the learned Judge convicted the appellant for the offence punishable under Section 302 of the Indian Penal Code and sentenced him to undergo imprisonment for life and to pay a fine of Rs.2,000/- and in case of default to undergo further imprisonment for six months. The learned Judge also convicted the appellant for the offence punishable under Section 135(1) of the Bombay Police Act and sentenced him to undergo rigorous imprisonment for four months and to pay a fine of Rs.100/- and in case of default to undergo simple imprisonment for one month.

(2.) THE brief facts of the case of the prosecution, as put forward before the trial Court, are as under;

(3.) TO establish its case, the prosecution examined seven witnesses, as under;