KABHAIBHAI @ KALIYO PUNAMBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is at the instance of a convict accused for the offences punishable under Sections 302, 307,326 and 324 of the IPC and is directed against order of conviction and sentence dated 5/5/2008 passed by the Additional Sessions Judge, Kheda at Nadiad in Sessions Case No. 96/2007. By the aforesaid order, the learned Additional Sessions Judge,Kheda at Nadiad 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.5,000/ -, in default of payment of fine, further R.I. for 2 years. The learned Additional Sessions Judge also found the appellant guilty of the offence punishable U/s.307 IPC and consequently sentenced him to suffer 10 years of R.I. with fine of Rs.1,000/ -, in default R.I. for 2 years. The learned Addl. Sessions Judge also found the appellant guilty of the offence punishable U/s.326 of the IPC and consequently sentenced him to suffer R.I. for 3 years with fine of Rs.500/ -, i/d 6 months R.I. The learned Additional Sessions Judge also found the appellant guilty of the offence punishable u/S.324 IPC and consequently sentenced him to suffer R.I. for a period of 1 year with fine of Rs.300/ -, in default R.I. for 3 months. The learned Judge directed that all the sentences shall run concurrently.

(2.) Case of the Prosecution :

(3.) The prosecution adduced the following evidence in support of its case.