BACHUBHAI SUKABHAI KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant came to be tried by the Sessions Court, Modasa, Sabarkantha for offences punishable under Ss. 302, 449, 504 of the Indian Penal Code, 1860('IPC', for short) alongwith Sec. 135 of Bombay Police Act ('BP Act', in short) in Sessions Case no. 96 of 2013 (Old Sessions Case no. 120 of 2013). At the end of the trial, the appellant came to be convicted for offences punishable under Ss. 302 and 449 of the Indian Penal Code, 1860 and sentenced as under:

(2.) Facts in brief giving rise to file present conviction appeal as follows:

(3.) On the basis of material on record, the charge was framed against the appellant at Exh. 3 and the appellant pleaded not guilty and therefore, he came to be tried by the Sessions Court accordingly.