STATE OF GUJARAT Vs. VANIYA TARACHANDBHAI CHUNILAL

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor Ms. C.M. Shah for the appellant State.

(2.) BY way of this Appeal, the appellant State has felt aggrieved by the judgment and order dated 01.01.1993 of the learned Additional Sessions Judge, Bhavnagar in Sessions Case No.107/1991 whereby the following punishment was awarded qua the accused No.1 (father -in -law of the deceased) : -

(3.) THE facts of the case are as under : - The deceased Daxa was married with the accused No.1 and she used to live with inlaws and her three children. Her husband was employed as a cleaner of vehicles. It is alleged that both the in -laws were giving constant mental and physical torture to the deceased.