PRABHABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the impugned judgment and order rendered in Sessions Case No. 26/1992 by the Additional Sessions Judge, Rajkot dated 12/13.10.1998 recording conviction of the appellant-original accused No. 1 for the offence under Sections 498(A) and 306 of the Indian Penal Code and sentenced her to undergo two years rigorous imprisonment and fine of Rs. 100/-, in default, to undergo seven days simple imprisonment for the offence under Section 498(A) of the Indian Penal Code and also sentenced her to undergo five years rigorous imprisonment and fine of Rs. 500/-, in default, to undergo fifteen days simple imprisonment for the offence under Section 306 of the Indian Penal Code.

(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 grounds stated in the memo of appeal.