JITENDRASINH JORAVARSINH BHATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate for the appellant Mr. Kartik V. Pandya and learned Additional Public Prosecutor for the respondent - State Ms. C.M. Shah.

(2.) By way of this Appeal, the Appellant - original accused has felt aggrieved by the judgment and order of conviction and sentence dated 04.10.1993 of the learned Sessions Judge, Sabarkantha, Himmatnagar in Sessions Case No. 58/1992 whereby the accused herein were sentenced to undergo under Sec. 498(A) of the Indian Penal Code, rigorous imprisonment of two years and a fine of Rs. 2,000/ -, and in default rigorous imprisonment of two years. The accused was acquitted for the offences punishable under Sec. 302 of the Indian Penal Code.

(3.) The case in brief and the incident which occurred on 13.04.1992 at 10.15 pm is as stated under: - -