LAVJIBHAI SUKHABHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Six appellants had challenged the judgment of conviction and sentence passed by the learned Additional Sessions Judge, Valsad on 29/8/2003 in Sessions Case no.59 of 2002 (Old Sessions Case no.119 of 1995). The trial was under Ss. 498A, 304B, 306 and 114 of the Indian Penal Code, 1860 (IPC).

(2.) Accused no.1-Lavjibhai Sukhabhai Gohil, accused no.2 - Govindbhai Lavjibhai Gohil, accused no.3- Bharatbhai Lavjibhai Gohil, accused no.5 - Bhanuben wife of Maganbhai Muljibhai, accused no.6 - Maltiben wife of Bharatbhai Lavjibhai Gohil were convicted under Sec. 498A IPC and sentenced for the simple imprisonment for two years and fine of Rs.1,000.00 with a default stipulation of three months simple imprisonment. Accused no.4 - Naniben wife of Lavjibhai Sukhabhai Gohil convicted under Sec. 498A IPC was sentenced for one year simple imprisonment and fine of Rs.500.00 and in default of payment of fine, one month simple imprisonment.

(3.) During the course of hearing, by an order dtd. 30/1/2020, the appeal of appellant/accused no.1- Lavjibhai Sukhabhai Gohil, appellant/accused no.2 - Govindbhai Lavjibhai Gohil and appellant/accused no.4 - Naniben wife of Lavjibhai Sukhabhai Gohil, came to be abated since deceased. Thus, by that order, the appeal of father-in-law, mother-in-law and husband came to be abated.