STATE OF GUJARAT Vs. BHAVESH DAMJI LUHAR

JUDGEMENT

(1.) Both these appeals arise from the selfsame judgment and order passed by the learned Additional Sessions Judge, Jamnagar, in Sessions Case No. 61 of 1996, therefore, they are being disposed of by this common judgment.

(2.) Criminal Appeal No. 537 of 1998 is filed by the appellant state against the judgment and order dated 18.01.1997 passed by the learned Additional Sessions Judge, Jamnagar, in Sessions Case No. 61 of 1996, whereby the learned Trial Judge has convicted the original accused No.1 respondent herein for the offence punishable under Section 498A of the Indian Penal Code (for short "the IP Code") and is directed to suffer imprisonment for one year and fine of Rs. 1,000/-, in default of payment of fine, he shall undergo further rigorous imprisonment for one month.

(3.) Criminal Appeal No. 538 of 1998 is also filed by the appellant State against the acquittal of original accused No. 1 respondent herein for the offence under Sections 304B and 306 of the IP Code.