PATEL GHANSHYAMBHAI NAGARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants have been found guilty of commission of offence under Section 302 r/w section 34 of Indian Penal Code as well as section 498 (A) r/w section 34 of Indian Penal Code and have been awarded imprisonment for life & fine of Rs. 1,000/ - each, in default, simple imprisonment for six months by learned Additional Sessions & Fast Track Judge, Court No. 4, Gandhinagar vide judgement and order dated 26.02.2008 passed in Sessions Case No. 81 of 2007.

(2.) THE case of the prosecution as per the charge at Ex. 4 is that the deceased and accused no. 1 married each other on 20.01.2003 and out of the said wed -lock they had two daughters namely Payal and Kashish. Accused no. 2 is the elder brother of accused no. 1 and accused no. 4 is the mother of accused no. 1 and mother -in -law of deceased. Accused no. 3 is also the elder brother -in -law of the deceased and accused no. 5 is the wife of accused no. 3. Original Accused no. 1, 2 and 4 have preferred the present appeal.

(3.) MS . Kruti M. Shah, learned advocate appears for appellants no. 1 and 3 whereas Mr. Hiren Sharma appears for appellant no. 2. Ms. CM Shah, learned APP appears for the respondent - State.