DEVATSINGH @ DEVENDRASINGH AJITSINGH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal has been preferred against the judgment and order of conviction and sentence dated 30th June,2000 passed by the learned Additional Sessions Judge, Rajkot in Sessions Case No.35 of 1999, whereby the present appellant has been convicted for an offence punishable under Section 302 read with Section 34 of the Indian Penal Code and sentenced to undergo life imprisonment and to pay a fine of Rs.10,000/ -, in case of default, further rigorous imprisonment for two years has been awarded. No separate sentence has been awarded for an offence punishable under Section 498A of the Indian Penal Code. Against this order, the present appeal has been preferred by the appellant.

(2.) BRIEF facts of the present case are as under:

(3.) WE have heard learned counsel for the appellant, who has mainly submitted that the Trial Court has not properly appreciated the evidence on record. There are lot of omissions, contradictions and improvements in the deposition of the prosecution witnesses and, therefore, the judgement and order of conviction and sentence passed by the Trial Court deserves to be quashed and set aside.