RAJESH N RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocates appearing for the respective parties.

(2.) BY way of this Appeal, the appellant the original accused has felt aggrieved by the judgment and order dated 26.02.1993 of the learned Additional Sessions Judge, Rajkot rendered in Sessions Case No.179/1991 wherein the appellant was convicted for the offences punishable under Section 498(A) of the Indian Penal Code. The accused was awarded : - Rigorous Imprisonment for two years and fine of Rs.500/= and in default simple imprisonment for one month. The appellant was acquitted for the offences punishable under Section 304(B) of the Indian Penal Code and was given the benefit of under trial.

(3.) THE facts in brief and the incident which is said to have occurred on 18.08.1991 are as under : -