PRABHUDAS SUKH RAM RATHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant-accused has preferred this appeal under section 374 of Criminal Procedure Code, against the impugned judgment and order of conviction and sentence imposed upon accused no. 1 passed by the learned Addl. Sessins Judge, Vadodara on 24. 9. 1998 in Sessions Case No. 65/1997 convicting the appellant accused under sec. 305 Part-I and sentencing him to undergo R/i for 10 years and a fine of Rs. 500/-, in default, to further undergo R/i for one year.

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

(3.) AT the end of the trial, after recording the statements of the accused under sec. 313 of Crpc and hearing the arguments on behalf of prosecution and the defence, the learned Sessions Judge, convicted and sentenced the appellant-accused, as above,vide impugned judgment and order dated 24. 9. 1998.