BHIMABHAI DANABHAI RATHOD BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants, by way of preferring present appeal, have challenged the judgment and order of conviction and sentence dated 09.10.2007 passed by the learned Additional Sessions Judge and Presiding Officer, Fast Track Court No.7, Gondal camp at Dhoraji (hereinafter referred to as the learned Judge) in Sessions Case No.56 of 2007 whereby the appellants accused have been held guilty of the offences punishable under Section 302 of Indian Penal Code read with Section 114 of Indian Penal Code and awarded sentence of life imprisonment. Furthermore, appellant No.1 was directed to pay a fine of Rs.5,000/ - (Rupees five thousand only) and appellant No.2 was directed to pay a fine of Rs.1,000/ - (Rupees one thousand only) and in default of payment of fine, both the appellants were directed to undergo Simple Imprisonment for six months.

(2.) FILTERING out unnecessary details, brief facts of the case may be stated as under:

(3.) BEING aggrieved by and dissatisfied with the said judgment of conviction and sentence, the appellants have preferred present appeal.