MERAMAN MALDE KHUNTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ALL these appeals arise out of the same impugned judgment and order dated 30.05.2009 passed by the learned Additional Sessions Judge and Presiding Officer, Fast Track Court, Porbandar in Sessions Case No.26 of 2007, whereby original accused Nos. 2, 3 and 4 were ordered to be acquitted, whereas original accused No.7 was ordered to undergo rigorous imprisonment of 7 years with a fine of Rs.1000/ - (Rupees One Thousand Only) for the offence under section 307 of the Indian Penal Code and in default of payment of fine, he was ordered to undergo further rigorous imprisonment of 2 months. He was also ordered to undergo rigorous imprisonment of 2 months for the offence under section 135 of the Bombay Police Act. Both the sentences were ordered to run concurrently. It was also ordered to give accused No.7 set off for the period during which he was in jail.

(2.) BRIEF facts of the case are as under: -

(3.) TO bring home the charges levelled against the appellants, the prosecution examined following witnesses before the trial court: - <FRM>JUDGEMENT_325_LAWS(GJH)10_20131.html</FRM>