IFTEKHARHUSSAIN SABDARHUSAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is directed against the judgement and order of conviction and sentence dated 18th January 1999 passed by the learned Additional Sessions Judge, Ahmedabad, in Sessions Case No. 309 of 1997, whereby the learned Sessions Judge has convicted the appellants under section 302 read with section 34 of IPC and ordered to undergo rigorous imprisonment for life and fine of Rs. 250/-, in default to undergo rigorous imprisonment for one month and convicted under section 307 of IPC and ordered to undergo rigorous imprisonment for seven years and fine of Rs. 250/-, in default to undergo rigorous imprisonment for one month. It was ordered that both the sentences should run concurrently.

(2.) THE prosecution case, in short, is as under:

(3.) TO prove the guilt against the accused the prosecution has examined 12 witnesses as under: