MUKESHBHAI MANGABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of present appeal, the appellants challenge the judgment and order of conviction dated 22.06.2010 passed by the learned Sessions Judge, Amreli, in Sessions Case No.83 of 2009, by which the appellants accused herein are convicted for the offence punishable under Sections 498A, 306 read with Section 114 of the Indian Penal Code, Sections 3 and 4 of the Prohibition of Dowry Act.

(2.) THE short facts of the prosecution case are as under:

(3.) THEREAFTER , the arguments of both the sides were heard by the learned Sessions Judge and upon perusal of the evidence of the prosecution, the learned Sessions Judge has observed that the prosecution has proved his case beyond reasonable doubt as per the report against the appellants accused and in the result, the learned Sessions Judge has passed the judgment and order convicting all the appellants accused for the said offence. Against the said judgment and order of conviction, the present appellants have filed the present appeal.