RAMSINGBHAI SAMJIBHAI BHABHOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This criminal appeal preferred by the sole accused Ramsingh Samjibhai Bhabhor, under Sec. 374(2) of the Code of Criminal Procedure, 1973 ('Cr.P.C.', in short) is directed against the judgment of conviction and order of sentence dtd. 30/6/2012 passed by the learned Principal Sessions Judge, Dahod in Sessions Case No.16 of 2009 by which the appellant accused has been convicted under Ss. 302, 316 and 201 of the Indian Penal Code and sentenced as tabulated hereinunder:

(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 guilty, the trial commenced before the Sessions Court, Dahod. The prosecution examined following witnesses and exhibited the documents: