TAMUBHA BALABHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present appeal the appellant/original accused in Sessions Case No. 90 of 1991 has challenged the judgment and order dated 14. 5. 1997 passed by the learned Additional Sessions Judge, Kutch at Bhuj by which the accused has been convicted-

(2.) BEFORE delving into the merits of the case, it would be appropriate to narrate, the prosecution case, in a nut-shell which is as under:

(3.) THE learned Additional Sessions Judge, Kutch at Bhuj who conducted the trial, framed charge against the accused for commission of the offences punishable under Sections 326, 323, 353 and 504 of IPC and under section 135 of the Bombay Police Act. The accused pleaded not guilty to the charge and claimed to be tried. Thereupon he was put to trial.