BHARAT SHANKARBHAI KEVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal arises out of judgment and order, rendered by learned Additional Sessions Judge, Vadodara in Sessions Case No.88 of 1997 on 8th April,1999. The appellant was tried by the Sessions Court for the offences punishable under Sections 363, 366, 376 and 302 of the Indian Penal Code and was convicted therefor. The appellant was sentenced to undergo rigorous imprisonment for two years and to pay fine of Rs.200/ - and, in default, to undergo further rigorous imprisonment for two months, for the offence punishable under Section 363 of the Indian Penal Code. The appellant was sentenced to undergo rigorous imprisonment for three years and to pay fine of Rs.250/ -, and, in default, to undergo further rigorous imprisonment of three months, for the offence punishable under Section 366 of the Indian Penal Code. The appellant was sentenced to undergo rigorous imprisonment for ten years and to pay fine of Rs.500/ -, and, in default, to undergo further rigorous imprisonment for four months, for the offence punishable under Section 376 of the Indian Penal Code. The appellant was ordered to undergo rigorous imprisonment for life and to pay fine of Rs.500/ -, and, in default, to undergo further rigorous imprisonment for six months for the offence punishable under Section 302 of the Indian Penal Code, for murder of Kirtiben @ Rinki Chandrabali.

(2.) BEING aggrieved by the said judgement and order, the original accused has preferred this appeal. The facts of the present case, in brief, are :

(3.) LEARNED advocate Mr. Budhbhatti submitted that the prosecution case depends mainly on evidence in form of extra judicial confession recorded by the Doctor, to whom, the appellant -accused was sent for treatment of the injuries found on his person. Barring this, there is no evidence worth a name, to connect the appellant -accused with the offence.