LAXMANBHAI GAGABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of filing this appeal, convict - Laxmanbhai Gagabhai Parmar has challenged the judgment and order of conviction and sentence dated 21.02.2006 rendered by the learned Additional Sessions Judge, Fast Track Court, Nadiad in Sessions Case No.200 of 2005, by which he has been convicted and sentenced for life imprisonment and to pay fine of Rs.5,000/-, in default thereof, to undergo simple imprisonment for one year, for the offence punishable under Section 302 of the Indian Penal Code.

(2.) ON the basis of F.I.R. lodged by Maniben, i.e. wife of the appellant-accused, offence was registered and investigation was started. On completion of the investigation, charge sheet came to be filed against the appellant in the Court of learned J.M.F.C., Kheda for the offence punishable under Section 302 IPC. As the offence punishable under Section 302 IPC is exclusively triable by a Court of Sessions, the case was committed to the Sessions Court, Nadiad for trial, where it was registered as Sessions Case No. 200 of 2005.

(3.) WE have heard the learned advocate Mr. Pratik Barot appearing for the appellant, and learned A.P . Mr. Niraj Soni for the State, at length and in great detail. We have also perused the record and proceedings of the case.