PATEL JAYANTILAL CHHAGAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appellants are convicted for the offence punishable under Section 307 of IPC and sentenced them to undergo Rigorous Imprisonment for three years and to pay a fine of Rs.1,000/ - each, in default, to further undergo Rigorous Imprisonment for six months, by the judgment and order dated 30.9.1983 passed by the learned Addl.Sessions Judge, Rajkot in Sessions Case No. 12 of 1983. By filing this appeal, the said judgment and order is challenged by the present appellants -original accused Nos.1 and 2.

(2.) THE brief facts of the prosecution case are as under:

(3.) THE prosecution has examined the following witnesses: