VISHVANATH KALUBHAI KRISTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Appellants have challenged, by filing this appeal u/S. 374 (2) of the Code of Criminal Procedure, the judgment and order of learned Sessions Judge, Surat dated 9/3/1995 delivered in Sessions Case No. 131/1994. Vide said judgment Ld. Judge had convicted the appellants for offence punishable u/S. 302 of the Indian Penal Code (for short 'IPC') and has sentenced them to suffer imprisonment for life. He has also convicted both the appellants for an offence punishable u/S. 498-A read with section 114 of the IPC and has sentenced them to suffer RI for two years and to pay a fine of Rs.500.00 each, in default further RI for two months. Appellant no. 2 is also convicted by the Ld. Judge for an offence u/Ss. 323 and 504 of the IPC and has sentenced her to suffer RI for one month.

(2.) The facts leading to the present prosecution of the appellants stated in nutshell are as under :-

(3.) At the trial, the Ld. Sessions Judge framed the charge at Exh. 3 for aforesaid offences and explained the contents thereof to the appellants who denied the same and claimed to be tried.