RAJITRAM RAMFERE KANOJIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present appeal under Sec. 374 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "CrPC" for short), the appellant has challenged the judgment and order of conviction dtd. 29/6/2002 passed by the learned Additional Sessions Judge, Bharuch in Sessions Case No.139/2001, whereby the appellant has been convicted for the offences under Sec. 306 of the Indian Penal Code (hereinafter referred to as "IPC" for short) and thereby sentenced him to undergo six years rigorous imprisonment and fine of Rs.1,100.00, in default, to undergo 30 days simple imprisonment.

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

(3.) Heard learned advocate, Mr. P.V. Patadia for the appellant and learned APP Mr. L.B. Dabhi for the responded - State of Gujarat.