RAJU, RAJESH BACHUBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant came to be tried by Sessions Court, Kheda, Camp at Anand for the offence of murder of Savitaben, widow of Motibhai, allegedly committed by setting the deceased to fire at 0030 hours on 12th August, 1998 at village Bechari of Umreth Taluka of Kheda district. The appellant came to be convicted for the said offence and sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000, in default, to undergo S.I. for one year by judgment and order dated 29th November, 1999 passed in Sessions Case No.306 of 1998. Hence, this appeal by the convict.

(2.) THE prosecution case can be stated in brief thus:

(3.) WE have heard learned advocate Mr. B.S. Supehia for the appellant and learned APP Mr. Kogje for the respondent. We have gone through the record and proceedings.