KAMALSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed by the appellant ' original accused no. 2 under Sec. 374 of Code of Criminal Procedure, 1973 ('Cr.P.C.', in short) against the judgment and order of conviction and sentence dtd. 12/8/2015 passed by the learned Sessions Judge, Ahmedabad in Sessions Case No. 168 of 2013, wherein, the appellant alongwith accused no. 1 came to be tried for offences punishable under Ss. 302 and 294(B) read with Sec. 34 of the Indian Penal Code, 1860 ('IPC', for short) and Sec. 135 of the Gujarat Police Act, 1951 ('G.P. Act', in short).

(2.) At the end of the trial, the appellant came to be convicted under Ss. 302 and 323 read with Sec. 114 of the IPC and was sentenced as under: <FRM>JUDGEMENT_28_LAWS(GJH)11_2024_1.html</FRM>

(3.) The facts leading to file the present appeal are as under: