TARUNKUMAR KARSANBHAI MAYAVANSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed by the appellant ' original accused nos. 1 under Sec. 374 of Code of Criminal Procedure, 1973 ('Cr.P.C.', in short) against the judgment of conviction and order of sentence dtd. 30/7/2013 passed by the learned Additional Sessions Judge, Bharuch in Sessions Case no. 8 of 2012, wherein, the appellant alongwith other co-accused came to be tried for offences punishable under Ss. 304B, 306 and 498A read with Sec. 114 of the Indian Penal Code, 1860 (old) ('IPC', for short) and Ss. 3 and 6 of the Dowry Prohibition Act, 1961. The trial Court, after appreciation of the evidence, convicted the appellant under Sec. 498A of IPC and he was sentenced to rigorous imprisonment for one year and fine of Rs.2500.00, in default simple imprisonment for four months.

(2.) The case of the prosecution leading to file this conviction appeal is as follows :

(3.) At the end of investigation, chargesheet came to be filed for the offence of dowry death - 304B, abetment of suicide ' 306, cruelty ' 498A, and demand of dowry under Ss. 3 and 6 of the Dowry Prohibition Act. The Magistrate committed the case to the Court of Sessions at Bharuch under Sec. 209 of Cr.P.C. Upon committal, the sessions case no.8 of 2012 came to be registered.