(1.) This Criminal appeal preferred by the appellant - Hiren Patel (A-1) under Sec. 374(2) of the Cr.P.C. is directed against the judgment of conviction and order of sentence dtd. 15/4/2013 passed by the learned Additional Sessions Judge, Vadodara in Sessions Case No. 206 of 2010 by which the appellant has been convicted under Sec. 302 , 363 , 364A and 201 of the IPC and sentenced as tabulated hereinunder: <IMG>JUDGEMENT_103_LAWS(GJH)4_2025_1.jpg</IMG>
(2.) The case of the prosecution leading to conviction of the appellant accused is as follows:
(3.) After due framing of charge, and upon accused not pleading not guilty, the trial commenced before the Additional Sessions Judge, Vadodara. The prosecution examined following witnesses and exhibited following documents:
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