NAROTTAMBHAI MOTISING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present group of appeals is directed against the judgment and order dated 2.8.2002 passed by the learned Extra Assistant Judge & Addl. Sessions Judge, Bharuch, in Sessions Case No. 39 of 2001 recording the conviction of the accused persons for offence under sec. 452, 302 r/w sec. 114, 324, 504 and 506(2) of the Indian Penal Code and imposing sentence of imprisonment for life and fine of Rs. 1,000/ -, i/d R.I. for 6 months for the offence under sec. 302, R.I. for 2 years and fine of Rs. 500/ -, i/d R.I. for 3 months for the offence under sec. 452 of IPC, R.I. For 1 year and fine of Rs. 200/ -, i/d R.I. for 1 month for the offence under sec. 506(2) and also R.I. for 1 year and fine of Rs. 100/ -, i/d R.I. for 15 days for offence under sec. 135 of the Bombay Police Act. All sentences were ordered to run concurrently.

(2.) THE facts of the case, briefly summarized, are as follows :

(3.) LEARNED advocate Mr. Parmar appearing for the accused persons referred to the testimony of the witnesses in detail. He referred to the testimony of PW -1 Dr. Mangaldas Mistry, exh. 15.