(1.) By way of present appeal under Sec. 374 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC' for short), the appellant has challenged the judgment and order of conviction dtd. 22/12/2004 passed by the learned Additional Sessions Judge, 10th Fast Track Court, Rajkot in Sessions Case No.10/2002, whereby the appellants have been convicted for the offences under Ss. 306, 498(A), 506(2) and 114 of the Indian Penal Code (hereinafter referred to as 'IPC' for short) and thereby sentenced them to undergo two yours rigorous imprisonment and fine of Rs.1,000.00, in default, to undergo thirty days simple imprisonment for the offence under Sec. 306 of the IPC; sentence them to undergo one year rigorous imprisonment and fine of Rs.500.00 each, in default, to undergo fifteen days rigorous imprisonment for the offence under Sec. 498(A) of the IPC and sentenced them to undergo six months simple imprisonment for the offence under Sec. 506(2) of the IPC.
(2.) The brief facts leading to filing of the present appeal are as under,
(3.) Heard learned advocate, Mr. Zubin Bharda for the appellants and learned APP Mr. Soaham Joshi for the responded - State of Gujarat.
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