KHODABHAI BHALABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of a convict and is directed against an order of conviction and the consequent sentence passed by the learned Additional Sessions Judge, Fast Track Court, Nadiad, in Sessions Case No. 135 of 2007 thereby holding the appellant guilty of murder and imposing the sentence of life imprisonment and fine of Rs.5000/ - with a further stipulation that in default of payment of the fine, the appellant would suffer further simple imprisonment for 3 months.

(2.) BEING dissatisfied, the convict has come up with the present appeal.

(3.) THE sum and substance of the prosecution case may be summed up thus: