PRITHIVSINH SUKHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the above Appeals, both the accused as well as the State have felt aggrieved by the judgment and order of sentence dated 31.01.1997 passed by the Additional Sessions Judge, Panchmahal at Godhra in Sessions Case No.71/1996.

(2.) THE learned Sessions Judge convicted the accused No.1 (the husband herein) for the offences punishable under Sections 498(A) and 306 of the Indian Penal Code whereas accused No.2 in the Sessions Case (mother -in -law) was acquitted of the said charges.

(3.) THE State has felt aggrieved and has preferred the Appeal under Section 377 of the Code of Criminal Procedure, 1973, seeking enhancement of the sentence inflicted on the accused.