SUBHASHBHAI JANUBHAI BHOYE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of a convict for the offence punishable under section 302 of the Indian Penal Code and section 135 of the Bombay Police Act and is directed against the order dated 17th September 2008 passed by the learned Additional Sessions Judge, Second Fast Track Court, Navsari, sitting at Vansada, Ahwa in Sessions Case No. 34 of 2008 thereby holding the appellant guilty of murder and passing a sentence of life imprisonment upon the appellant for the offence punishable under section 302 of the Indian Penal Code and a fine of Rs.5000/ -, with a stipulation that in default of payment of fine, the appellant would undergo a further imprisonment for one year.

(2.) THE translated version of the charges framed against the appellant -accused is quoted below:

(3.) DURING the trial, the prosecution produced the following witnesses in support of the prosecution case: