VIKRAMSINH DARJANSINH RAHEVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant has been found guilty of commission of offence under Sections 498 (A) and 302 of Indian Penal Code and has been awarded rigorous imprisonment for one year & fine of Rs. 500/ -, in default, imprisonment for two months u/s 498(A) and life imprisonment and fine of Rs. 2000/ -, in default, imprisonment for six months u/s 302 by learned Addl. Sessions Judge, Himatnagar, Camp Idar vide judgement and order dated 21.11.2008 passed in Sessions Case No. 25 of 2008.

(2.) THE gist of the prosecution story is mentioned hereinbelow: -

(3.) MS . Archana Patel, learned advocate appearing for Mr. Japee for the appellant submitted that the prosecution failed to prove the case against the appellant beyond reasonable doubt. She submitted that there are major and material contradictions and inconsistencies in the evidence of the prosecution witnesses creating serious doubts upon the veracity and genuineness of the prosecution case.