GUMANBHAI ANUDIYABHAI DHANUK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the learned 4th Addl. District & Sessions Judge, Vadodara, Camp at Chota Udepur in Sessions Case No. 41 of 2011 dated 17.03.2012 whereby, the appellant, original accused, has been convicted for the offence punishable u/s. 302 IPC and has been sentenced to undergo imprisonment for life and fine of Rs. 1000/ - and in default, RI for one year. The sentence already undergone by the accused was given set -off.

(2.) The facts in brief are as under;

(3.) The prosecution had produced and relied upon several documentary evidence, particularly, complaint at Exh. 7, panchnama of scene of offence at Exh. 13, inquest panchnama at Exh. 15, Postmortem report at Exh. 20, discovery panchnama at Exh. 31 and FSL Report at Exh. 39.