BHARATBHAI VAGHABHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant has, by way of preferring present appeal, challenged the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge, Limbdi (hereinafter referred to as the learned Judge) in Sessions Case No.9 of 2007 whereby the appellant accused has been held guilty of the offences punishable under Section 302 of Indian Penal Code and under Section 135 of the Bombay Police Act and awarded sentence of life imprisonment for the offence punishable under Section 302 of Indian Penal Code and 6 months simple imprisonment for the offence punishable under Section 135 of the Bombay Police Act. The learned Judge has also imposed fine of Rs.5000 (Rupees five thousand only) for the offence punishable under Section 302 of Indian Penal Code and in default of payment of fine, the appellant was directed to undergo 1 year s rigorous imprisonment. So far as offence under Section 135 of Bombay Police Act is concerned, the learned Judge has imposed fine of Rs.500/ - (Rupees five hundred only) and in default of payment of fine, the appellant was directed to undergo 1 month s simple imprisonment. Both the sentences were ordered to run concurrently.

(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 appellant has preferred present appeal.