KANJIBHAI PITAMBERDAS THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) INSTANT appeal is preferred under Section 374[2] of the Code of Criminal Procedure, 1973 [hereafter to be referred to as "the Code"] against the judgment and order dated 21.7.2003 rendered by the learned Additional Sessions Judge, [Second Fast Track Court] Banaskantha District at Deesa in Sessions Case No. 58 of 2000 by which the learned Judge convicted the appellant for the offence punishable under Section 302 of IPC and imposed rigorous imprisonment for life and fine of Rs. 1,000/ -, in default, rigorous imprisonment for further six months. However, the learned Judge acquitted the appellant for the offence punishable under Section 504 of IPC.

(2.) SHORT facts giving rise to the present appeal are stated as under: -

(3.) THE prosecution examined the following witnesses in order to bring home the charge against the appellant. They are as under: -