CHETANSINH BALWANTSINH JHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Additional Sessions Judge, Fast Track Court No. 1, Ahmedabad in Sessions Case No. 27 of 2010, by which the learned trial court has convicted the original accused for the offences punishable under Ss. 302 and 506(1) of Indian Penal Code, and has sentenced to undergo life imprisonment for the offence punishable under Sec. 302 of Indian Penal Code, original accused has preferred the present Criminal Appeal.

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

(3.) Mr. P.K. Pancholi, learned advocate appearing on behalf of the original accused has vehemently submitted that in the facts and circumstances of the case, the learned trial court has materially erred in convicting the original accused for the offences punishable under Ss. 302 and 506(1) of Indian Penal Code.