PARMAR JAGDISHBHAI DHULABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the judgment and order rendered by the Learned Additional Sessions Judge, Fast Track Court No.2, Patan in Sessions Case No.35/2008 recording conviction of the appellant-accused for the offences under Sections 306 and 498(A) of the Indian Penal Code imposing rigorous imprisonment for five years and fine of Rs.1,000/-, in default, to undergo simple imprisonment for three months under Section 306 of the Indian Penal Code and also imposing rigorous imprisonment for two years and fine of Rs.500/-, in default, to undergo simple imprisonment for one month under Section 498(A) of the Indian Penal Code.

(2.) The facts of the case briefly summarized are as follows:

(3.) It is this judgment and order, which has been assailed in the present Appeal on the grounds set out in detail in the memo of the Appeal inter alia stating that the Learned Judge has failed to appreciate the material and evidence on record. It is also emphasized that the Learned Judge has failed to appreciate the charges leveled against the accused, which cannot be said to have been established. Therefore, the conviction recorded is erroneous.