MANIBEN SHETANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal is filed against judgement and order dated 7. 9. 1998 passed by learned Sessions Judge, Ahmedabad (Rural) in Sessions Case No. 4 of 1999.

(2.) HEARD learned counsel for the parties. In this appeal the conviction has been challenged wherein five persons have been convicted by the trial Court. The case of the prosecution was that accused Nos. 2, 3 and 5 caught hold of the deceased and accused No. 4 ignited the fire. On this prosecution case, chargesheet was filed and trial proceeded.

(3.) THE trial Court has, considering the testimony of eye witness and the dying declaration, recorded the conviction of the accused.