(1.) The present appeal is filed by the appellant original accused under section 374 of the Code of Criminal Procedure challenging the impugned judgment and order rendered in Sessions Case No. 35 of 2009 by the learned Addl. Sessions Judge, Rajkot dated 20.1.2011 recording conviction for the offence under Section 498A of I.P.C. and sentence as stated in detail in the impugned judgment.
(2.) The facts of the case, briefly summarised, are as follows:
(3.) Heard learned advocate Shri Harshit Tolia for the appellant accused and learned APP Ms. Hansa Punani for the respondent-State.