KAMLESH PRABHUDAS TANNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Criminal Appeal is at the instance of two convicts of the offence punishable under Sections 304 -B, 306 and 498 -A read with Section 34 of the Indian Penal Code, and is directed against order of conviction and consequent sentence dated 5thMarch, 2004, passed by the Additional Sessions Judge, Fast Track Court No.1, Jamnagar, in Sessions Case No. 158 of 2001. By the aforesaid order passed by the learned Additional Sessions Judge, both the accused -appellants have been convicted of the offence punishable under Section 304 -B read with Section 34 of the Indian Penal Code, including Section 4 of the Dowry Prohibition Act, and have been sentenced to undergo rigorous imprisonment for a period of seven years with fine of Rs. 1,000/ - each. In default of payment of fine, the appellants would undergo further simple imprisonment for one year.

(2.) The appellants have also been convicted of the offence under Section 306, read with Section 34 of the Indian Penal Code, and have been sentenced to undergo rigorous imprisonment for a period of five years with fine of Rs. 1,000/ -each. In default of payment of fine, the appellants would undergo further simple imprisonment for one year.

(3.) The appellants have also been convicted of the offence punishable under Section 498 -A, read with Section 34 of the Indian Penal Code, and have been sentenced to undergo rigorous imprisonment for a period of 18 months, with fine of Rs. 500/ - each. In default of payment of fine, the appellants would undergo further simple imprisonment for six months.