MANGLUBHAI NANKABHAI @ JIVABHAI KAHOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is preferred by the original accused-appellant herein against the judgement and order of conviction and sentence dated 29.06.2013 passed by the 2nd Additional Sessions Judge, Rajula, Amreli, in Sessions Case No. 49 of 2011, whereby the original accused was ordered to undergo (i) life imprisonment for the offence punishable under section 302 of the Indian Penal Code with a fine of Rs.2000/- and in default to pay fine to undergo imprisonment for six months, (ii) simple imprisonment for six months for the offence punishable under section 509 of the Indian Penal Code with a fine of Rs.250/- and in default to pay fine to undergo simple imprisonment for one month and (iii) simple imprisonment for one month for the offence punishable under section 135 of the Bombay Police Act with a fine of Rs.100/- and in default to pay fine to undergo simple imprisonment for 10 days. It was further ordered that all the sentences shall run concurrently.

(2.) Brief facts of the case are as under:-

(3.) To bring home the charges levelled against the appellant, the prosecution examined following witnesses before the trial court:- <FRM>JUDGEMENT_125_LAWS(GJH)2_2018_1.html</FRM>