(1.) This Appeal is at the instance of a convict-accused of the offence of murder questioning the legality and validity of the judgment and order of conviction and sentence passed by the Additional Sessions Judge, Porbandar, dated 31st July 2014 in the Sessions Case Nos.27 and 52 of 2009 respectively.
(2.) The accused-appellant was put on trial in the court of the Additional Sessions Judge, Porbandar, for the offences punishable under Sections 302, 307, 328, 120B, 201 of the Indian Penal Code and under Sections 25(1)(b)(a), 27(1) of the Arms Act.
(3.) At the conclusion of the trial, the trial court held the appellant guilty of the offences punishable under Sections 302, 307 and 328 of the Indian Penal Code.
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