JAYESHBHAI CHHAGANBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 filed by the appellant -original accused is directed against the impugned judgment and order rendered in Sessions Case No. 4/2012 by the Sessions Judge, Narmada, Rajpipla dated 13.03.2012 recording conviction 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.