PRADIPSIHN NATHUBHA ZHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These four Appeals arise out of a judgment and order dated 28th Feb. 2011 rendered by the learned Presiding Officer & Special Judge (Atrocity), Fast Track Court No.1, Ahmedabad ((Rural) at Viramgam in Sessions Case No. 16 of 2010.

(2.) Criminal Appeal No. 513 of 2011 is preferred by the original accused no. 1-Pradeep Nanubha Jhala ( A-1 for brevity) who is convicted for offence punishable under Sec. 304-B of the Indian Penal Code and sentenced to suffer imprisonment for life. So far offence punishable under Sec. 498-A Penal Code is concerned, he is ordered to suffer one year simple imprisonment and pay fine of Rs. 200.00, in default thereof, to undergo simple imprisonment for a period of one month. For offence punishable under Sec. 4 of the Dowry Prohibition Act, 1961 A-1 is ordered to suffer simple imprisonment for a term of six months and pay fine of Rs. 200.00, in default thereof, to undergo simple imprisonment for a period of thirty days.

(3.) Criminal Appeal No. 346 of 2011 is preferred by the original accused no. 3-Hansaba, W/o. Nanubha Jhala ( A-3 for brevity) who is convicted for the offence punishable under Sec. 304-B of the Indian Penal Code and sentenced to suffer imprisonment for seven years. For the offence punishable under Sec. 498-A IPC, she is ordered to suffer simple imprisonment for one year term and to pay fine of Rs. 500.00, in default thereof, to undergo simple imprisonment for a period of thirty days, and for the offence punishable under Sec. 4 of the Dowry Prohibition, A-3 is ordered to suffer simple imprisonment for a term of six months and pay fine of Rs. 200.00, in default thereof, to undergo simple imprisonment for a period of fifteen days.