APPLICANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent-State.

(2.) This application is filed by the applicant under Section 389 of Code of Criminal Procedure, 1973, with a prayer to sustain the sentence and grant regular bail pursuant to conviction passed vide order dated 15.7.2016 by learned Sessions Judge, Mehsana in Sessions Case No.108 of 2005 of undergoing life imprisonment for offence under Section 302 and 114 of Indian Penal Code with fine of Rs.1000/- and in default S.I. for 7 months.

(3.) In the backdrop of the case of the prosecution the case against the present applicants-original accused Nos.