RAMESHBHAI JIJABHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Criminal Appeal under Section 374(2) of the Code of Criminal Procedure has been preferred by the appellant-original accused challenging the impugned judgment and order of conviction dated 27/10/2004 passed by the learned Joint District Judge and Sessions Judge, 4th Fast Track Court, Gandhinagar in Sessions Case No. 19/2004 (New No. 75/2004) convicting the appellant-original accused for the offence punishable under Sections 498(A), 342 and 302 of the Indian Penal Code by which the learned Sessions Court imposed the sentence of six months R.I. and fine of Rs.2000/- and in default to undergo one month R.I. for the offence punishable under Section 498(A) of the Indian Penal Code and imposing the sentence of three months and fine of Rs.1,000/- and in default to undergo further 15 days R.I. for the offence punishable under Section 342 of the Indian Penal Code and to undergo life imprisonment for the offence punishable under Section 302 of the Indian Penal Code.

(2.) THE case of the prosecution in a nutshell are as under;

(3.) 17 Shantabhai Dayabhai Raval Witness