RAMESHBHAI PUNJAMJI MAJI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed against the order of conviction and sentence dated 28.1.2003 passed by the learned Additional Sessions Judge, Fast Track Court, District Banaskantha at Deesa whereby the learned Judge convicted the appellant accused for offence punishable under Secs. 306 and 498-A read with Sec. 114 IPC and sentenced each of them to suffer R.I. for 3(three) years and to pay a fine of Rs. 3,000.00 in default to further undergo R.I. for three months. The learned Judge also convicted the appellant accused for offence punishable under Sec. 306 read with Sec. 114 IPC and sentenced each of them to suffer R.I. for 6(six) years and to pay a fine of Rs. 5,000/- in default to further undergo R.I. for 6 (six) months. The above sentences are ordered to run concurrently.

(2.) The facts giving rise to this appeal are as under:

(3.) The complaint came to be registered as CR-I 202 of 2001 for the commission of the aforesaid offences.