MAHENDRASINH PRITHVISINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This conviction appeal is filed by the appellant - sole accused - Mahendrasinh Vaghela, against the judgment of conviction and order of sentence dtd. 25/2/2014, passed by the learned Additional Sessions Judge, Banaskantha-Palanpur in Sessions Case no. 7 of 2013, wherein, the appellant came to be tried for offence punishable under Sec. 302 of the Indian Penal Code, 1860 ('IPC', for short).

(2.) The case of the prosecution leading to conviction of the appellant - accused is as follows:-

(3.) After closure of the prosecution evidence, the appellant accused was questioned under Sec. 313 of the Cr.P.C., to which, he stated that, he was innocent of all charges leveled and he had been falsely implicated. Though opportunity was extended, no evidence was tendered from the side of the appellant accused.