MANGLU JIVABHAI JALSANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is at the instance of a convict -accused of the offence under Section 302 of the Indian Penal Code and is directed against an order of conviction and sentence dated 2nd July 2008 passed by the learned Additional Session Judge, 2nd Fast Track Court, Amreli, in Sessions Case No.20 of 2007. By the aforesaid order, the learned Additional Sessions Judge found the appellant guilty of the offence punishable under Section 302 of the Indian Penal Code and consequently sentenced him to suffer life imprisonment and fine of Rs.1,000/ -. In default of payment of fine, the appellant was directed to undergo further simple imprisonment for four months.

(2.) CASE OF THE PROSECUTION : -

(3.) SUBMISSIONS ON BEHALF OF THE ACCUSED -APPELLANT: -