PRAVINCHANDRA MADHAVLAL KADVA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS is an appeal by the original accused the appellant, herein, whereby, he has assailed the judgment and order of the learned Addl. Sessions Judge, Fast Track Court No.4, Ahmedabad, rendered in Sessions Case No. 354 of 2005, whereby the learned trial 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 also imposed fine of Rs.1,000/ - and in case of default to undergo simple imprisonment for three months.

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

(3.) TO prove the case against the appellant original accused, the prosecution examined about 15 witnesses, the details whereof are as under; <FRM>JUDGEMENT_323_LAWS(GJH)6_20131.html</FRM>