SANJAYGIRI LALGIRI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No. 132 of 2014 is filed by the Appellant / Original Accused No.1 under Section 374 of the Code of Criminal Procedure, 1973 challenging the impugned judgment and order rendered in Sessions Case No. 5 of 2013 by the learned 4th Additional Sessions Judge, Jamnagar dated 6.12.2013 recording the acquittal of Original Accused Nos. 2 to 5 and recording conviction of the Appellant / Original Accused No.1 for the offence under Section 306 of the Indian Penal Code and sentenced him RI for 5 years and fine of Rs.1000/ - and also recorded conviction for the offence under Section 498A IPC and sentencing him SI for 6 months and fine of Rs.500/ - as stated in detail in the impugned judgment and order. The facts of the case briefly summarized are as follows.

(2.) The deceased complainant was staying in a joint family. On 27.8.2012, the sister -in -law of the deceased picked up a quarrel abusing her and therefore the deceased committed suicide. It is stated that the Appellant / Original Accused No.1 used to beat her and is said to have stated that he does not like her and she may die by sprinkling kerosene, and therefore, she committed the suicide by setting her ablaze. The complaint came to be filed, which has been registered as II -CR No.110/2012.

(3.) On the basis of the complaint, the investigation was made and charge sheet came to be filed in the court of Magistrate. However, as the offences are triable by the Court of Sessions, it was committed to the court of Sessions at Jamnagar.