KRISHNAKANT ARJUNLAL ARORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal, under Section 374 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of conviction dated 12.12.2006 passed by the learned Additional Sessions Judge, Fast Track Court No. 3, Ahmadabad in Sessions Case No. 359 of 2005 whereby the appellant has been convicted for offence under Section 420, 465, 467, 468, 471, 34, 511, 120(B) and 489(B) of IPC and sentenced appellant No. 1 to suffer RI for 4 years with fine of Rs. 3000/ - in default to undergo SI for a period of one year for the offence Under Section 420 sentenced him to suffer R.I. for 1 year and fine of Rs. 1,000/ - in default SI for six months; for the offence Under Section 465 IPC, he was sentenced to suffer RI for 10 years and a fine of Rs. 5000/ - in default to undergo SI for one year and six months; for the offence Under Section 467 of IPC, he was sentenced to suffer RI for 4 years and a fine of Rs. 1000/ - in default SI for 1 year; for the offence Under Section 468 IPC, he was sentenced to suffer RI for 1 year and a fine of Rs. 1000/ - in default SI for six months; for the offence Under Section 471 of IPC, he was sentenced to suffer RI for 10 years and a fine of Rs. 5000/ - in default SI for 1 year and six months for the offence Under Section 489(B) IPC. All the sentenced were ordered to run concurrently.

(2.) THE brief facts of the prosecution case are as under:

(3.) THEREAFTER , as the case was exclusively triable by the Sessions Court, the same was committed to the Sessions Court, which was numbered as Sessions Case No. 359 of 2005. The trial was initiated against the respondents.