BAPU SUKDEV PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the learned 7th (Ad -hoc) Addl. Sessions Judge, Surat in Sessions Case No. 138 of 2010 dated 22.02.2012 whereby, the appellant, original accused, has been convicted for the offences punishable u/s. 302, 498(A), 323 and 504 IPC.

(2.) The facts in brief are that the marriage between the appellant herein, original accused and original complainant, Sunitaben, took place in the year 2000 as per the prevailing customs and rituals. It is the case of prosecution that the appellant was into the habit of consuming liquor on regular basis and thereafter, used to pick up quarrels with the complainant.

(3.) The prosecution had produced and relied upon several documentary evidence, particularly, the Postmortem report at Exh. 11, Cause of death certificate at Exh. 12, panchnama of scene of offence at Exh. 16, inquest panchnama at Exh. 23, dying declaration at Exh. 26, complaint at Exh. 39 and FSL Report at Exh. 52.