HARISHBHAI KALABHAI BAGDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed by the appellant-original accused under Section 374 of the Code of Criminal Procedure, 1973 challenging the impugned judgment and order rendered in Sessions Case No. 81/2010 by the Sessions Judge, Amreli dated 21.07.2011 recording conviction and sentence as stated in detail in the impugned judgment.

(2.) The fact of the case briefly summarized are as follows:-

(3.) It is this judgment and order which has been assailed in the present appeal on the grounds stated in the memo of appeal.