(1.) This Criminal Appeal has been preferred by the appellant - original accused under section 374 of the Code of Criminal Procedure, 1973 challenging the legality and validity of the judgement and order of conviction and sentence passed by the Principal Sessions Judge, Navsari (hereinafter referred to as "the Sessions Court") in Sessions Case No.33 of 2013 dated 9/5/2014, by which the Sessions Court has convicted the appellant - original accused for the offence punishable under section 302 of Indian Penal Code and sentenced him to undergo Life Imprisonment with fine of Rs.2,000/-, and in default of deposit of fine, Court has ordered him to undergo further Rigorous Imprisonment for a period of six months.
(2.) The case of the prosecution, in nutshell before the Sessions Court was as under:-
(3.) Mr.Neeraj Soni, learned advocate appearing on behalf of the appellant herein - original accused has made the following submissions:-
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