LALJIBHAI @ LALO JINABHAI KHER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed against the judgment and order passed by the Court of learned Addl. Sessions Judge & Fast Track Court No.4, Bhavnagar, Camp at Botad in Sessions Case No.165/2006 dated 27.03.2008 whereby, the appellant herein, original accused no.1, has been convicted for the offences punishable u/s.302 IPC and Section 135 of B.P. Act.

(2.) The facts, in a nutshell, are as under;

(3.) A complaint in connection with the aforesaid incident was lodged with Gadhada Police Station vide IC.R. No.82/2006. Necessary investigation was done and statements of witnesses were recorded. At the end of investigation, chargesheet was filed against the accused before the trial Court. However, being a sessions triable offence, the case was committed to Sessions Court and trial was initiated.