SHABBIRMIYA AAMADMIYA POPATPOTRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal has been preferred by the appellant -original accused against the judgment and order of conviction and sentence dated 15.4.2004 passed by the learned Addl.Sessions Judge, Fast Track Court No.6, Jamnagar in Sessions Case No. 93 of 2003, convicting the appellant -accused and sentencing him to undergo rigorous imprisonment of 7 years and to pay a fine of Rs.500/ -, in default, to undergo further simple imprisonment of one month; rigorous imprisonment of one year for the offences punishable under Section 307 of IPC; rigorous imprisonment of one year, and fine of Rs.500/ -, in default, to undergo further imprisonment of one month for the offence punishable under Section 450 of IPC; rigorous imprisonment of one year and fine of Rs.500/ -, in default, to undergo further simple imprisonment of one month for the offence punishable under Section 354 of IPC; and rigorous imprisonment of one year, and fine of Rs.500/ -, in default, to undergo further simple imprisonment of one month, respectively.

(2.) THIS appeal is preferred by the convict -prisoner through jail. Learned advocate Mr.Prajapati has been appointed to represent the case of the appellant -accused by the Legal Aid Committee.

(3.) THE prosecution case, briefly stated, is as under: