(1.) The present appeal is filed by the appellant - original accused under Sec. 374 of Code of Criminal Procedure, 1973 against the judgment of conviction and order of sentence dtd. 10/7/2008 passed by the learned Fast Track Judge, Court No.5, City Session Court, Ahmedabad (hereinafter be referred to as "the trial Court") in Sessions Case No. 296 of 2007, wherein, the appellant - accused came to be tried for offences punishable under Ss. 302 and 201 of the Indian Penal Code, 1860 (old) (' IPC ', for short) and Sec. 135(1) of the Bombay Police Act, 1951 (' B.P. Act ', in short). At the end of the trial, the appellant came to be convicted and he was sentenced as under:
(2.) The facts and circumstances, giving rise to this appeal are as under:
(3.) Being aggrieved and dissatisfied with the impugned judgment and order passed by the trial Court, the appellant is before this Court by way of the present appeal.
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