DATTUBHAI KATHUBHAI PADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed the Criminal Appeal under Section 374(2) of Criminal Procedure Code, 1973 against the judgment and order of conviction and sentence dated 18.09.2013 passed by the learned Sessions Judge, Tapi at Vyara, in Sessions Case No. 45 of 2011, whereby the learned Sessions Judge has held the appellant accused guilty for the offence punishable under Sections 307 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for seven years for the offence punishable under Section 307 of the Indian Penal Code and fine of Rs.10,000/- and in default to undergo further simple imprisonment of one year.

(2.) Being aggrieved by and dissatisfied with the aforesaid Judgment and order of conviction and sentence the appellant accused has preferred this Appeal.

(3.) The facts leading to the prosecution against the appellant in nutshell are as under: