ARVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant challenges the judgment and order rendered by the learned Addl.Sessions Judge, F.T.C., Bharuch, camping at Ankleshwar, in Sessions Case No.45 of 2007 on 6.11.2007 convicting him for the offences punishable under Sections 306 and 498(A) of IPC. For the offence punishable under Section 306 of IPC, the appellant was convicted and ordered to undergo rigorous imprisonment for 7 years and 6 months with fine of Rs.2,000/-, in default, to undergo further imprisonment for 20 months and for the offence punishable under Section 498(A) of IPC, he was ordered to undergo rigorous imprisonment for one year with fine of Rs.1,000/-, in default, to undergo further imprisonment for one month. The sentences were ordered to run concurrently. The benefit of set off was also given to the appellant.

(2.) The facts of the case, in brief, can be stated thus:

(3.) Learned advocate Mr.Arpit Kapadia for the appellant submitted that the marriage life of the appellant with the deceased was for about 12 years. She had not made any complaint earlier about any ill treatment. On the fateful day, all that is alleged against the appellant is that he snatched the child from the deceased and asked her to go wherever she wants to go, following an altercation between the two. This cannot be considered as an abetment of the offence of suicide.