TEJASBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the impugned judgment and order in Sessions Case No. 36/2012 (Old Sessions Case No. 19/2010) by the Additional Sessions Judge, Limbdi dated 31st March, 2014 recording conviction of the appellant -accused for the offence under Sec. 307 of the Indian Penal Code imposing sentence to undergo SI for ten years and fine of Rs. 10,000/ -, in default, to undergo SI for six months.

(2.) The facts of the case briefly summarized are that: - -

(3.) It is this judgment and order which has been assailed by the appellant -original accused on the grounds stated in the memo of appeal.