RAJESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this appeal, the appellant-original accused has challenged judgment and order rendered in Sessions Case No. 32 of 2006 on 20/09/2007 by the learned Additional Sessions Judge, Fast Track Court, Anjar at Kutchh, whereby the appellant-original accused was convicted for the offence punishable under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life with a fine of Rs. 5,000/-, in default, to undergo one year rigorous imprisonment. The appellant-original accused was also convicted for the offence punishable under Section 135 of the Bombay Police Act and sentenced to undergo six months rigorous imprisonment with a fine of Rs. 500/-, in default, to undergo one month rigorous imprisonment. Both the sentences are ordered to run concurrently with a benefit of set off.

(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.