VIKRAMBHAI UDABHAI PATELIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant, who is a convict, has preferred this Criminal Appeal under Section 374 of the Criminal Procedure Code, 1973 ('CrPC' for short) against the impugned judgment and order dated 22nd February 2013 passed in Sessions Case No. 132 of 2012 by the learned 3rd Additional Sessions Judge, Panchmahal @ Godhra for an offence punishable under Section 302 of the Indian Penal Code ('IPC' for short) to undergo rigorous imprisonment for life and to pay fine of Rs.5000/-; and in default thereof, to undergo further simple imprisonment of one month.

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

(3.) Heard learned counsel Mr. Vijay Patel for HL Patel Advocate for the appellant and learned A.P.P. Mr. Rakesh Patel for the respondent - State.