CHHATRASINH BALUSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CRIMINAL Appeal No. 1018/1997 has been preferred by the appellant -ori. Accused no. 1 under sec. 374(2) of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 27.8.1997 passed by the learned Addl. Sessions Judge, Court No. 4, Ahmedabad in Sessions Case No.282/1991, whereby, the learned Judge has convicted the appellant under sec. 498 -A of IPC and sentenced to undergo R/I for one year and he is also convicted under sec. 306 of IPC and sentenced to undergo R/I for four years.

(2.) CRIMINAL Appeal No. 969/1997 has been preferred by the appellants ori. Accused no. 4,5 and 7 under sec. 374(2) of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 27.8.1997 passed by the learned Addl. Sessions Judge, Court No. 4, Ahmedabad in Sessions Case No.282/1991, whereby, the learned Judge has convicted the appellants under sec. 498 -A of IPC and sentenced to undergo S/I for one year, which is impugned in both these appeals.

(3.) THE brief facts of the prosecution case is as under: