JANI JAINENDRAKUMAR DILIPBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal is preferred under Sec. 374 of the Criminal Procedure Code, 1973 (hereinafter referred to as 'the Cr.P.C. '), challenging the judgment and order of conviction passed by Learned Additional Sessions Court, Mehsana in sessions case No.132 of 2009 dated 09-05- 2011, whereby appellant-accused was convicted for the offence punishable under Sec. 498 A of the Indian Penal Code (hereinafter referred to as the 'IPC ') and was ordered to undergo the sentence of rigorous imprisonment of 03 years alongwith fine of Rs.5,000.00 and in default further period of simple imprisonment of 01 month was ordered.

(2.) The appellant was further convicted for the offence punishable under Sec. 306 of the Indian Penal Code and was ordered to undergo sentence of rigorous imprisonment of 05 years alongwith fine of Rs.10,000.00 and in default further period of 03 months of simple imprisonment was ordered. Learned Trial Court has ordered all the sentence to run concurrently.

(3.) It is the case of the prosecution that an FIR came to be filed before Mehsana Taluka Police Station against 04 accused wherein the present appellant was named as accused No.1-husband, accused No.2-father-in-law, accused No.3-brother-in-law and accused No. 4 -mother in-law for the offences punishable under Sec. 498A, 306 and 114 of the IPC bearing First CR. No. 163 of 2009.