SAMJUBHAI NAMORIBHAI MAKKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is preferred against the judgment and order dated 26.08.2008 passed by the learned Addl. Sessions Judge & Presiding Officer, Fast Track Court No.4, Junagadh in Sessions Case No.07/2008 whereby, the appellant, original accused, has been convicted for the offence punishable u/s.302 IPC and Section 25(1)(b) of the Arms Act and Section 135 of the Bombay Police Act.

(2.) The facts in brief giving rise to the filing of present appeal are as under;

(3.) It is the case of prosecution that motive behind the aforesaid incident was the alleged offence of murder of the father of accused at the hands of injuredChaganbhai.