GOCHALBHAI DUKARIYABHAI RATHVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Appeal Is Directed Against The Judgment and order passed by the learned Addl. Sessions Judge & Presiding Officer, Fast Track Court No.5, Vadodara, Camp at Chota Udepur in Sessions Case No.33 of 2010 dated 26.11.2010 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.200/ and in default, RI for one month. The sentence already undergone by the accused was given setoff.

(2.) The Facts In Brief Are As Under;

(3.) During the trial, the prosecution had examined the following witnesses; <FRM>JUDGEMENT_328_LAWS(GJH)4_2016.htm</FRM>