KHODABHAI RAVJIBHAI VAGHASIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal is directed against the judgment and order of conviction and sentence passed by the learned 3rd Additional Sessions Judge & Fast Track Judge, Gondal in Sessions Case No.243 of 1993 on 31/05/2005, whereby the appellant was convicted and sentenced for the offence punishable under Section 302 of the Indian Penal Code and awarded sentence of rigorous imprisonment for life with fine of Rs.5,000/, in default, to undergo one year rigorous imprisonment.

(2.) The prosecution case in nutshell is as under:

(3.) At the end of trial, the Court below recorded further statements of accused persons under Section 313 of Cr.P.C. and thereafter, passed the impugned judgment and order. Being aggrieved and dissatisfied with the impugned judgment of the trial Court, present appeals are preferred before this Court.