PRAKASHBHAI BHAGWATIBHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants-accused have filed this appeal under Section 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred as "the Code"), being aggrieved and dissatisfied with the order and judgment dated 10.07.2003 passed by the learned Additional Sessions Judge, Vadodara in Sessions Case No.191 of 2000.

(2.) Heard learned Senior Advocate Mr. K.B. Anandjiwala, for the appellants and learned APP Ms. Jirga Jhaveri for respondent - State.

(3.) Learned Additional Sessions Judge, Vadodara has vide judgment and order dated 10.07.2003, convicted the appellants under Section 235(2) of the Code, for the offences under Sections 498(A), 306, 114 of the Indian Penal Code (for brevity "IPC") and under Sections 3, 4 of the Dowry Prohibition Act (for brevity the "Dowry Act") and awarded sentence for the offences as under :-