LAXMAN KISHANGIRI GIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal has been filed by the appellantaccused against the judgment and order dated 07.11.2012 passed by learned Additional Sessions Judge, Ahmedabad in Sessions Case No.27 of 2011, whereby the learned Trial Court convicted and sentenced the accused as under:

(2.) THE case of the prosecution in short is that: -

(3.) THEREAFTER , investigation was carried out and the chargesheet came to be filed against the accused in the Court of learned Magistrate. As the case was sessions triable, the same was committed to the Court of Sessions. Thereafter, charge came to be framed and explained to the accused, to which the accused pleaded not guilty and claimed to be tried.