CHANDUBHAI HARJIBHAI JADHAV(MOCHI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant, who is convicted in Sessions Case No.23 of 2011 by the learned Addl. Sessions Judge, Dhrangadhra for the offence punishable under Section 302 of the Indian Penal Code ('IPC', for short) to undergo rigorous imprisonment of life and to pay fine of Rs.10,000/- and in default of the same, to undergo further simple imprisonment of three years by judgment and order dated 25.4.2014, has preferred this Criminal Appeal under Section 374 of the Criminal Procedure Code, 1973 ('Cr.P.C.', for short).

(2.) Short facts of the present case are as stated below:-

(3.) Heard learned counsel Mr. Hardik K. Raval for the appellant and learned A.P.P. Mr. J.K. Shah for the respondent- State.