SHANTUJI DIVANJI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these appeals arise out of the same judgment and order and hence, they are decided by this common judgment.

(2.) Challenge in these appeals is to the judgment and order passed by the learned Addl. Sessions Judge, Banaskantha at Deesa in Sessions Case No. 128/2008 dated 18.07.2011 whereby, original accused No. 1 has been convicted for the offences punishable u/s. 498(A) and 302 IPC and original accused No. 2 & 3 have been acquitted of all the charges framed against them.

(3.) Criminal Appeal No. 1064/2011 has been preferred by original accused No. 1 against his conviction; whereas, Criminal Appeal No. 1350/2011 has been preferred by the State against the acquittal of both original accused No. 2 & 3.