RAMESHBHAI KAMABHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal under Section 374(2) of the Code of Criminal Procedure is filed by the original accused No.2 against the judgment and order of conviction dated 23.11.2012 passed by the learned 2nd Additional Sessions Judge, Ahmedabad (Rural) in Sessions Case No. 2 of 2011. The appellant has been convicted for offence under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life and fine of Rs. 1,000/- and in default rigorous imprisonment for two months.

(2.) The facts in brief are as under:

(3.) In order to bring home the prosecution story and the charge framed, the prosecution examined 24 witnesses and produced 35 documents. After recording of the statement of the accused under Section 313 of the I.P.C, the case was committed for trial and numbered as Sessions Case No. 2 of 2011.