PRATAPBHAI MORABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 15th March, 2005 passed by the learned Addl. Sessions Judge, Court No. 7, Ahmedabad in Sessions Case No. 164 of 2004 whereby, the appellant was convicted for the offence punishable u/s. 302 of the Indian Penal Code, 1860 [for short, "the I.P.C."] and sentenced to undergo imprisonment for life with fine of Rs.30,000/- [Rupees Thirty thousand only] and in default of payment of fine, rigorous imprisonment for a further period of two years. Out of the said amount of fine, an amount of Rs.25,000/- was ordered to be paid to the parents of the deceased by way of compensation.

(2.) The facts in brief as brought out by the prosecution are as under;

(3.) When the matter came up for admission hearing, Mr. P. K. Shukla learned Advocate for the appellant requested that he would like to go through the Records & Proceedings available with the Court. Therefore, with a view to protect the interest of the appellant, the matter was adjourned so as to enable learned Advocate for the appellant to go through the Records & Proceedings. Ultimately, the matter was finally heard today.