AMICHANDJI POPATJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) I have heard learned advocate Mr. Hemang Rawal, who is appointed by the High Court Legal Aid Committee to represent the cause of the appellant-accused as well as learned APP Mr. L. R. Pujari for the respondent State.

(2.) BY the present appeal, the appellant-orig. accused has challenged the judgment and order dated 30. 12. 2006 passed by the learned Addl. Sessions Judge, Fast Track Court, Deesa in Sessions Case No. 101 of 2004 whereby the learned Judge has convicted the appellant-accused to undergo five years' rigorous imprisonment for the offence punishable under Section 307 of IPC; simple imprisonment of one month each for the offences punishable under Section 504 of IPC and 135 of the Bombay Police Act and ordered that all the sentences to run concurrently.

(3.) BRIEFLY stated, the prosecution case is as under :-