CHANDUBHAI @ HAKU MEGHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) FEELING aggrieved and dissatisfied with the impugned judgment and order of conviction passed by the learned Additional Sessions Judge and 2nd Fast Track Judge, Junagadh, dated 7.3.2006, in Sessions Case No.43 of 2004, by which the learned trial court has convicted the appellant herein original accused No.4 for the offence punishable under Section 302 of the IPC and has sentenced to undergo life imprisonment with fine of Rs.5000/ -, the appellant herein original accused No.4 has preferred the Criminal Appeal under Section 374 of the Cr.P.C.

(2.) FACTS leading to the present criminal appeal, in nutshell, are as under :

(3.) SHRI Hriday Buch, learned advocate appearing on behalf of appellant original accused No.4 has vehemently submitted that learned trial court has materially erred in convicting the appellant herein original accused for the offence under Section 302 of the IPC.