RAMAJI ABHARAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the impugned judgment and order rendered in Sessions Case No. 70 of 2009 by the Addl. Sessions Judge, Ahmedabad (Rural) at Mirzapur, Ahmedabad dated 27.3.2014 recording conviction of the appellant, accused No. 1, for the offence under sec. 498A of IPC and imposing sentence as stated in detail in the judgment and order and acquittal for the offence under sec. 306 of IPC and also recording acquittal of accused No. 3 for the offence under sec. 306, 498A r/w sec. 114 of IPC giving benefit of doubt.

(2.) The facts of the case, briefly summarized, are as follows:

(3.) Heard learned advocate Shri Devang Joshi for the appellant -accused and learned APP Shri HL Jani for the respondent -State.