JILUBHAI BOTHABHAI DANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Criminal Appeal preferred by the appellant-accused under Sec. 374(2)of the Cr.P.C is directed against the judgment of conviction and order of sentence dtd. 26/2/2014 passed by the Additional Sessions Judge, Kalol, Panchmahal at Godhra in Sessions Case No. 27 of 2012, by which the appellant has been convicted under Ss. 302 of the Indian Penal Code and sentenced to undergo life imprisonment and fine of Rs.1000.00, in default thereof, further simple imprisonment of 1 month.

(2.) The case of the prosecution leading to the conviction of the appellant Jitu Botha Dantani is as follows:

(3.) The Additional Sessions Judge, Kalol, framed the charges against the appellant.