KAMAL KISHOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order of conviction and sentence dtd. 01/11/2012 passed by the learned Sessions Judge (Principal Court), Gandhinagar in Sessions Case No.31 of 2012, whereby the appellant - accused has been is convicted and sentenced to undergo life imprisonment for offence punishable under Sec. 302 of the Indian Penal Code along with the fine of Rs.20,000.00, in default of which further six months of simple imprisonment; convicted and sentenced to undergo life imprisonment for offence punishable under Sec. 307 of the Indian Penal Code along with the fine of Rs.10,000.00, in default further four months of simple imprisonment is imposed; convicted and sentenced to undergo five years of rigorous imprisonment for offence punishable under Sec. 328 of the Indian Penal Code along with the fine of Rs.6,000.00 in default of which further three months of simple imprisonment, the appellant has 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 appellant - convict and learned APP for the respondent-State and minutely examined oral and documentary evidence adduced and produced before the learned Sessions Court concerned.