BHANVARSINH MANSINH KHENGAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal is directed against the impugned judgment and order rendered in rendered in Sessions Case No.94 of 2010 by the learned Additional Sessions Judge, Ahmedabad (Rural) dated 16.04.2012 recording conviction of the appellantaccused for the offence punishable under Sections 306, 323 and 509 of the IPC imposing sentence and fine as stated in detail in the impugned judgment and order.

(2.) The facts of the case briefly summarized are as follow:

(3.) After investigation was over, the chargesheet was filed and as the offence are triable by the court of Sessions, the case was committed to the Sessions Court, Ahmedabad (Rural). Thereafter, the learned Sessions Judge, Ahmedabad (Rural) framed the charges for the offences and proceeded with the trial.