VARMA SANTOSHKUMAR KALIKAPRASAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge is made to the judgment and order dated 23.6.2008 passed by learned Additional Sessions Judge, Bhavnagar in Sessions Case No.48 of 2003 in this appeal whereby learned Additional Sessions Judge has been pleased to convict accused and imposed the sentence upon him to undergo life imprisonment and fine of Rs.50,000/- for the offence punishable under section 302 of IPC and also ordered to undergo rigorous imprisonment for two years and fine of Rs.2,000/-, in default, to undergo further six months rigorous imprisonment for the offence punishable under section 498-A of IPC and ordered to run all the sentences concurrently.

(2.) The broad facts of the case are that when Head Constable Bhikhabhai Maganbhai was investigating the Janvajog entry, at that time, Rampal Shribhagirath, father of Jyotiben who sustained burnt injuries approached him and stated that his daughter Jyotiben has sustained burnt injuries on 15.7.2002 who was informed by his son-in-law. Therefore, he arrived at Bhavnagar and admitted her in Sir T.Hospital.

(3.) Therefore, FIR came to be registered before the Police Station. In pursuance of the complaint, the Investigating Officer carried out the investigation and filed the chargesheet against the accused.