MINESHBHAI KANTUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appellant-original accused has filed this appeal being aggrieved and dissatisfied with the judgment and order dated 30-11-2006 delivered by the learned Addl. Sessions Judge and Presiding Officer, Fast Track Court No.3, Vyara, in Sessions Case No.45 of 2006 whereby the appellant has been convicted and sentenced to undergo RI for life and fine of Rs.5000/-, in default, 6 months RI for the offence punishable under Sec.302 of IPC.

(2.) When the appeal has come up for admission hearing, learned counsel for the appellant was having copies of oral as well as documentary evidence. However, for the purpose of deciding the same, in the interest of justice, we have also called for the record and proceedings and after receiving the same, we have given opportunity to the learned counsel for the respective parties to go through the same and the matter was adjourned.

(3.) Today, we have heard learned counsel for the appellant, Mr.S.A.Qureshi and learned APP, Mr.H.L.Jani, at length.