AKSHAY ARUNKUMAR BORADE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These are the four appeals under Sec. 374 of the Code of Criminal Procedure against the judgment and order dtd. 22/8/2019 by the Sessions Judge, Vadodara in Sessions Case No.103 of 2018. By the aforesaid judgment, the appellants were convicted for offenses under Ss. 302, 506(2) and 114 of the Indian Penal Code (for short "IPC") read with Sec. 135 of the Gujarat Police Act.

(2.) Pursuant to such conviction, all the four appellants have been inflicted with rigorous imprisonment for life and fine of Rs.25,000.00 under Sec. 302 of IPC.

(3.) The incident was registered as offense being C.R. No.-I-55 of 2018 with Panigate Police Station, Vadodara and was thereafter committed as Sessions Case No.103 of 2018. The record indicates compliance of necessary provisions of Code of Criminal Procedure, particularly Sec. 209 insofar as procedure of trial is concerned.