THAKOR MOTIBHAI KESHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of a convict accused for the offences punishable U/Ss. 302 and 498 -A of the Indian Penal Code and is directed against order of conviction and sentence dated 27/6/2008 passed by the Addl. Sessions Judge, Fast Track Court, Patna in Sessions Case No. 57/2007. By the aforesaid order, the learned Addl. Sessions Judge, found the appellant guilty of the offence punishable U/s. 302 of IPC and consequently sentenced him to suffer Life Imprisonment with fine of Rs. 5,00/ -. In default of payment of fine, the appellant was directed to undergo further R.I. for one month. In the same manner, the learned Addl. Sessions Judge also found the appellant guilty of the offence punishable U/s. 498 -A of the IPC and consequently sentenced him to suffer imprisonment for one year.

(2.) ON conclusion of the investigation, the Investigating Officer filed charge -sheet in the court of the learned Judicial Magistrate, First Class, Sami against the accused -appellant and the other two co -accused.

(3.) THE prosecution adduced the following oral evidence in support of its case: