STATE OF GUJARAT Vs. PRAVINSINH UMEDSINH SODHA

JUDGEMENT

(1.) All the above Appeals are directed against the judgment and order of conviction and sentence dated 15.04.2004 passed by the learned Additional Sessions Judge, Fast Track Court No. 1, Jamnagar, in Sessions Case No. 193/2002 whereby the accused was convicted for the offences punishable under Sections 498A of the Indian Penal Code and sentenced to undergo rigorous imprisonment for three years and a fine of Rs. 1,000/-, and in default of payment of fine, simple imprisonment for six months. However, the respondent accused was acquitted of the offence punishable under Section 302 read with Section 34 of the Indian Penal Code.

(2.) Criminal Appeal No. 2084/2004 is an Appeal preferred by the State against the acquittal of the accused under Section 302 read with Section 34 of the Indian Penal Code, whereas Criminal Appeal No. 2083/2004 is an Appeal preferred by the State seeking enhancement of sentence qua the accused herein. Criminal Revision Application No. 396/2004 is a Revision Application preferred by the original complainant.

(3.) The case in brief and the incident which occurred on 31.07.2002 are as under:-