DIPAK CHHAGANBHAI KHIMSURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed by the appellant"original accused under Sec. 374 of Code of Criminal Procedure, 1973 (old) ('Cr.P.C.', in short) against the judgment and order of conviction and sentence dtd. 19/2/2016 passed by the learned Additional Sessions Judge, Jamnagar in Sessions Case No. 32 of 2013, wherein, the appellant came to be tried for offences punishable under Ss. 302, 323 and 504 of the Indian Penal Code, 1860 (old) ('IPC', for short). At the end of the trial, the appellant came to be convicted under Ss. 302 and 504 of IPC and was sentenced as under: <FRM>JUDGEMENT_21_LAWS(GJH)12_2024_1.html</FRM>

(2.) Facts and circumstances giving rise to file this appeal are as follows:

(3.) On the basis of material on record, the charge was framed against the appellant at Exh. 8, to which he pleaded not guilty and therefore, he came to be tried by the trial Court, accordingly.