PRAJAPATI JAGDISHBHAI VENABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal, preferred under Section 374[2] of Code of Criminal Procedure, 1973 is directed against the judgment dated 30.4.2002 rendered by the Additional Sessions Judge, Sabarkantha at Himmatnagar in Sessions Case No. 127 of 2001 by which, the learned Judge convicted the appellant for the offences punishable under Section 302 of IPC and sentenced him to suffer life imprisonment and fine of Rs. 1000/ -, in default, further imprisonment of 60 days.

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

(3.) PROSECUTION has examined the following witnesses in order to bring home the guilt against the appellant, they are as under: <FRM>JUDGEMENT_186_LAWS(GJH)6_20091.html</FRM>