SADHU (BAWA) ANGATPURI SOMVAPURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of a convict in a proceeding under section 302 of the Indian Penal Code read with section 135 of the Bombay Police Act and is directed against an order of conviction and the consequent sentence dated 13th March 2008 passed by the learned Additional Sessions Judge, Fast Track Court, Palanpur, District Banaskantha in Sessions Case No. 78 of 2008 thereby awarding punishment of life imprisonment and a fine of Rs.5000/ -, with a stipulation that in default of payment of fine, the convict will undergo imprisonment for a further period of 1 year.

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

(3.) THE case made out by the prosecution may be summed up thus: