KANUBHAI CHANDUBHAI BHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed by the appellant -accused under Sec. 374 of the Code of Criminal Procedure, 1973 against the impugned judgment and order rendered in Sessions Case No. 7/2010 by the 4th Additional Sessions Judge, Vadodara dated 18.01.2014 recording conviction of the appellant -accused for the offence under Sec. 511 of the Indian Penal Code and imposing sentence as stated in detail in the impugned judgment and order.

(2.) The fact of the case briefly summarized are as follows: - -

(3.) It is this judgment and order which has been assailed in the present appeal on the grounds stated in the memo of appeal inter alia that the Court below has failed to appreciate the material and evidence including the testimony of the victim as well as Champaben. It has been contended that FIR is dictated by one Ramdash and there are discrepancy in the testimony of the victim as well as eyewitness, Champaben and other witnesses, which raises doubt and, therefore, the judgment and order recording conviction may not be sustained.