NARANBHAI KHIMABHAI KATARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal is directed against the impugned judgment and order rendered in Sessions Case No.51 of 2008 by the learned 2nd Additional Sessions Judge, Junagadh dated 21.09.2013 recording conviction of the appellant original accused for the offence punishable under Section 326 of the IPC sentencing him to the RI for 5 years with the fine of Rs.10,000/ and in default SI for 2 months while acquitting him for the offence punishable under Section 498A of the IPC as well as for the offence punishable under Section 135 of the Bombay Police Act, as recorded in the impugned judgment and order.

(2.) The facts of the case briefly summarized are as follow:

(3.) After investigation was over, the chargesheet was filed and as the offence was triable by the court of Sessions, the case was committed to the Sessions Court, Junagadh.