RAJENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Being aggrieved by and dissatisfied with the judgment and order of conviction and sentence dated 29.12.2012 passed by learned 4th Additional Sessions Judge, Panchmahals at Godhara, in Sessions Case No.30/2012, present appeal is directed under Section 374 of the Code of Criminal Procedure (hereinafter referred to as the "Code" for short), whereby the trial Court acquitted the appellant-accused for the offence under Section 135 of the Gujarat Police Act and convicted the appellant-accused for the offence under Section 302 of the Indian Penal Code and sentenced for life imprisonment and also imposed fine of Rs.10,000/- (Rupees then Thousand).

(2.) The following noteworthy facts emerge from the record of the appeal :

(3.) Heard Mr.Nachiket R. Kodekar, learned counsel for the appellant - accused and Mr. Rakesh Patel, learned Addl. Public Prosecutor for the respondent - State.