MAHENDRABHAI DAHYABHAI SONARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the impugned judgment and order rendered in Sessions Case No. 29/2007 by the Additional Sessions Judge, Fast Track Court No. 1, Ahmedabad City dated 16th November, 2009 recording acquittal for the offence under Sec. 306 read with Sec. 114 of the Indian Penal Code, however, recording conviction of the accused for the offence under Sec. 498(A) of the Indian Penal Code and imposing sentence as stated in the impugned order.

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

(3.) It is this judgment and order which has been assailed in the present appeal on the ground stated in the memo of appeal inter alia that the Court below has committed an error while appreciating the evidence and recorded conviction erroneously.