MANSUKH @ MANU HARJI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge is made to the judgment and order dated 11.1.2002 passed by learned Sessions Judge, Junagadh in Sessions Case No.81 of 1999 in this appeal whereby learned Sessions Judge has been pleased to convict the accused and imposed the sentence upon him to undergo life imprisonment and fine of Rs.3,000/- in default, three months SI for the offences punishable under sections 307 of IPC, the accused is also ordered to undergo imprisonment for two years and fine of Rs.1000/-, in default, one month simple imprisonment for offence punishable under section 498-A of IPC.

(2.) The broad facts of the case are that on 2.4.1999 at 14.00 hours, the accused herein had doubted on the character of the complainant Manjuben and hence inflicted blows with knife on Manjuben with an intention to kill her and caused serious injuries and was extending torture during the period of wedded life. Ultimately, the complaint came to be registered against the accused.

(3.) We have heard learned counsel for both the sides and perused the documents on record. Learned counsel Ms.Kapadia appearing for the appellant accused has fairly conceded that she would not be in a position to assail the impugned judgment on merits. Therefore, we are required to consider the appeal only on the aspect of quantum of sentence.