BHUPENDRAKUMAR NAGINBHAI MAYAVANSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order of conviction and sentence dtd. 12/8/2011 passed by the learned Additional Sessions Judge, Bharuch in Sessions Case No.42 of 2009 for the offences punishable under Sec. 302 and 201 of the Indian Penal Code, whereby the appellants - accused has been sentenced for the offence punishable under Sec. 302 and 120-B of the IPC to undergo imprisonment for life with fine of Rs.2,000.00, in default, to undergo six months RI and for the offence punishable under Sec. 201 of the IPC to undergo five years imprisonment with fine of Rs.500.00; in default to undergo three months RI, the appellants have preferred the present appeal under Sec. 374 of the Code of Criminal Procedure, 1973 ("the Code" for short).

(2.) The brief facts leading to the filing of the present appeal are as under:

(3.) We have heard learned Advocate for the appellants - convict and learned APP for the respondent-State and minutely examined oral and documentary evidence adduced and produced before the learned Sessions Court concerned.