AMARATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This conviction appeal is directed against the judgment and order of conviction dtd. 5/5/2016, passed by the learned 4th Additional Sessions Judge, Deesa at Palanpur, in connection with Sessions Case No. 54 of 2015, by which, the sole accused Amarat @ Kevabhai Aahaji (Dabhi) was convicted under Sec. 302 Indian Penal Code and sentenced to suffer life imprisonment and fine of Rs.1000.00 and in default in payment of fine, to suffer simple imprisonment of 3 months.

(2.) The case of the prosecution, leading to conviction of the appellant accused is as follows:

(3.) The case was committed to the Sessions Court. The trial Court framed the charges, which the appellant accused denied the charges and claimed to be tried.