EKNATH DAULATRAM PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE , both the appeals arise out of a common judgment and order of the trial Court, they are heard together and disposed of by this common judgment.

(2.) ALL the appellants shall be mentioned as original accused for the sake of convenience.

(3.) CRIMINAL Appeal No. 1027 of 2009 is preferred by the original accused No.3 in Sessions Case No. 303 of 2007, whereby, he has challenged the judgment and order of the learned Presiding Officer and Additional Sessions Judge, Fast Track Court, Surat, Dated : 14.05.2009, rendered in the above -mentioned sessions case, recording his conviction under Section 498(A) of the IPC and sentencing him to undergo simple imprisonment for six months and to pay fine of Rs.500/ -and in default to undergo further simple imprisonment for 07 days.