SHABBIRBHAI MAHMEDBHAI MAHTAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Criminal Appeal has been preferred by the appellant - original accused under section 374(2) of the Code of Criminal Procedure challenging the legality and validity of the judgement and order of conviction and sentence passed by the learned 3rd Additional Sessions Judge, Bhavnagar in Sessions Case No.145 of 2013 dated 11/12/2014, by which the Sessions Judge convicted the appellant herein - original accused for the offences punishable under sections 302 of Indian Penal Code and under section 135 of Gujarat Police Act.

(2.) The case of the prosecution, in nutshell is as under:-

(3.) Mr.Keval Barot, learned advocate appearing for Mr.Pravin Gondaliya, the learned advocate appearing on behalf of the appellant herein - original accused has made the following submissions:-