SURENDRAKUMAR SATYAPRAKASH GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant challenges the order of conviction passed by Additional Sessions Judge (Court No.12), Ahmedabad in Sessions case No.197 of 2007 whereby the present appellant came to be convicted by the said Court for the offence punishable under Section 304 PartI and 498A of IPC.

(2.) THE facts emerges from the record are thus :

(3.) BEFORE the learned trial court the prosecution has examined 14 witnesses and has produced various documentary evidence. The appellant was charged for offence under Section 302 and 498A of IPC and also for offence under 135 (1) of DP Act.