RASHMIKANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This conviction appeal is filed by the appellant - original accused, against the judgment of conviction and order of sentence dtd. 7/3/2014, passed by the learned Additional Sessions Judge, Anand in Sessions Case no. 118 of 2011, wherein, the appellant - Rashmikant @ Jalio Satishbhai Parmar came to be tried for offences punishable under Ss. 302 , 307 and 504 of the Indian Penal Code, 1860 (' IPC ', for short).

(2.) At the end of the trial, the appellant came to be convicted and sentenced as tabulated hereunder:

(3.) Brief facts which are necessary to dispose of the present appeal are in nutshell as under: