RAMESHBHAI CHEMABHAI GAMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant has been found guilty of commission of offence under Section 302 of Indian Penal Code and has been awarded life imprisonment and to pay fine of Rs. 500/ -, in default, further simple imprisonment for one month by learned Addl. Sessions Judge, Surat at Vyara vide judgement and order dated 30.04.2008 passed in Sessions Case No. 19 of 2008.

(2.) THE gist of the prosecution story is mentioned hereinbelow: -

(3.) MS . Nisha Thakore, learned APP appearing on behalf of respondent State submitted that the trial court has given cogent reasons for sustaining the conviction under section 302 of Indian Penal Code and this court may not interfere in the appeal. She stated that the trial court has based the conviction not only on the statement of the eye witness but also considered entire circumstances of the case and the facts which are proved by cogent evidence. She has drawn the attention of this Court to the statements of witnesses, medical evidence and the panchnamas.