MANSUKHBHAI BHARATBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is being filed by appellant - original accused Mansukh Patni under Sec. 374 of Code of Criminal Procedure, 1973 (hereinafter referred to as "the Cr.P.C." for short) against the judgment of conviction and order of sentence passed by the learned Additional Sessions Judge, Ahmedabad in Sessions Case No.269 of 2013, wherein the appellant along with other co-accused came to be tried for offences punishable under Ss. 302, 316 and 498(A) read with Sec. 114 of the Indian Penal Code, 1860 (hereinafter referred to as "the IPC" for short) .

(2.) At the end of the trial, while the appellant came to be convicted for offences punishable under Ss. 302, 316 and 498-A of the IPC and sentenced as under:

(3.) Facts and circumstances giving rise to this appeal are as under: