RANJITSINH @ RANGO @ RANGIT VAKHATSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal is at the instance of a convict -accused for the offence punishable under Section 302 of the Indian Penal Code and is directed against an order of conviction and sentence dated 18.9.2007 passed by the learned Additional Sessions Judge, Fast Track Court No.10, Vadodara, in Sessions Case No.198 of 2006. 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 a fine of Rs.2,000/ -. In default of payment of fine, the appellant was directed to undergo further simple imprisonment for one month. However, the learned Additional Sessions Judge acquitted the accused -appellant of the offence punishable under Section 135 of the Bombay Police Act.

(2.) IT appears from the materials on record that in all three persons were put to trial including the accused -appellant. The charge against the original accused nos.2 and 3 was of causing disappearance of evidence of offence punishable under Section 201 of the Indian Penal Code. However, the trial Court acquitted the original accused nos.2 and 3 of the offence punishable under Section 201 of the Indian Penal Code.

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