ABDUL JASBHA RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant accused has been found guilty of commission of offence under Sections 302, 504, 354 & 506(2) of Indian Penal Code and has been awarded life imprisonment and fine of Rs. 25,000/ -, in default, simple imprisonment for two years by learned Sessions Judge, Bharuch vide judgement and order dated 24.12.2007 passed in Sessions Case No. 71 of 2006.

(2.) THE gist of the prosecution story is mentioned hereinbelow: -

(3.) MR . N.K. Majmudar, learned advocate appearing for the appellant submitted that the prosecution failed to prove the case against the appellant beyond reasonable doubt. He submitted that there are no eye witnesses in the present case and that the witnesses are hear -say witnesses. He submitted that the case is based on circumstantial evidence and therefore benefit of doubt ought to have been given to the appellant accused.