NARESHKUMAR AMRUTLAL RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Chimay Gandhi for the applicant and learned APP Mr. K.C. Shah for the respondent State.

(2.) Learned Advocate Mr. Gandhi states that the parties being husband and wife, they have settled the matter before Permanent Lok Adalat on 26.4.2002 and the order passed on that day by Conciliators Mr. Justice P.M. Chauhan (Retd) and Mr. Navin Pahwa, Advocate, is placed on record. According to this order, the parties have arrived at settlement with love and affection because of the intervention of the leading persons and relatives. The Conciliators in the said order expressed request to take lenient view in this Criminal Revision Application.

(3.) As per the facts of the case, wife of the present applicant preferred one First Information Report against present applicant and other five persons. On filing of the charge-sheet before the Judicial Magistrate, Khedbrahma, which was registered as Criminal Case No. 561 of 1993, after recording of the evidence and hearing the parties, learned Judicial Magistrate, First Class, Khedbrahma, came to the conclusion that the present applicant as well as accused No.2 Shardaben and accused No. 3 Jyotsnaben were required to be convicted for the offence punishable under Section 498-A to read with Section 114 of the Indian Penal Code. Present applicant - husband - original accused No.1 was sentenced to undergo simple imprisonment of six months and to pay fine of Rs. 1,000/- while accused Nos. 2 and 3 were released on probation on their furnishing personal bond of Rs. 2,000/- for two years. Remaining accused were acquitted. This judgment is dated 24th of November, 1995.