VANRAJSINH VAJESINGH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) INSTANT appeal is preferred by the appellant under Section 374(2) of the Code of Criminal Procedure, 1973 ("the Code" for short) against judgment and order dated 28.10.2002 passed by the learned Sessions Judge, Vadodara in Sessions Case No. 35 of 2002 convicting the appellant for the offence punishable under Section 302 of I.P.C. for life imprisonment and fine of Rs. 1000/ -, in default, R.I. for 6 months and under Section 324 of I.P.C., R.I. for one year and fine of Rs. 500/, in default, R.I. for three months.

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

(3.) THE prosecution has examined following witnesses with a view to bring home the charge levelled against the appellant and original accused No. 2.