RAVAT GOVINDBHAI AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed by the appellant- original accused under Sec. 374 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.' for short) challenging the judgment and order of conviction dtd. 26/7/2004 passed by the learned 2nd Fast Track Judge, Gondal, District Rajkot in Sessions Case No.4 of 1997, whereby, the appellant has been convicted for the offences under Sec. 307 of the Indian Penal Code (hereinafter referred to as 'IPC' for short) and thereby, sentenced him to undergo five years rigorous imprisonment and fine of Rs.5,000.00, in default, to undergo one year rigorous imprisonment.

(2.) The brief facts leading to filing of the present appeal are as under:-

(3.) Heard learned advocate, Mr. Dharmesh Nanavaty for the appellant ' accused and learned APP Mr. Jay Mehta for the respondents ' State of Gujarat.