BUDHSINH JIVATSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Prajapati, learned Advocate for the appellants and Mr.Bhate, learned A.P.P. for the respondent-State.

(2.) The appellants have challenged the legality and validity of the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge, Vadodara, in Sessions Case No.13 of 1990 on 30th May, 1993. The appellants have been charged and tried for the offence punishable under Sections 302 read with Section 114 of the Indian Penal Code wherein at the end of trial, the learned Judge has hold the appellants No.1 to 3 guilty for the charge of offence punishable under Section 324 of the Indian Penal Code and sentenced them to undergo one year imprisonment and to pay a fine of Rs.1,000/- each and in default of making payment of fine, to undergo six months imprisonment. Whereas, the learned Judge has acquitted the original accused No.4 from the charges levelled against him.

(3.) Both the learned Advocate for the parties have taken this Court through the oral as well as documentary evidence led by prosecution at the time of trial. Mr.Prajapati has also taken this Court through the various grounds of challenge as mentioned in the memo of appeal.