VIJAYKUMAR NARVATSINH BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed by the present appellant-original accused against the judgment and order dtd. 13/2/2012, passed by 9th (ADHOC) Additional Sessions Judge, Vadodara, in Sessions Case No. 138 of 2010, whereby the present appellant-accused was convicted for offences punishable under Sec. 302 of the Indian Penal Code (for short "IPC"), and ordered to undergo life imprisonment and fine of Rs.2,000.00 and in default of payment of fine, rigorous imprisonment for two months.

(2.) The brief facts of the case are as follows:

(3.) During the trial, the prosecution has examined the following witness: <IMG>JUDGEMENT_79_LAWS(GJH)5_2016_1.jpg</IMG>