FIROZ ISMAIL GHANCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 14.06.2004 passed by the learned Joint District & Addl. Sessions Judge, Fast Track Court No. 6, Morbi in Sessions Case No. 10 of 2001 whereby, the appellant was convicted for the offences punishable u/s. 498(A) & 302 of the Indian Penal Code, 1860 [for short, "the I.P.C."]. For conviction u/s. 498(A) of the I.P.C., the appellant was sentenced to undergo rigorous imprisonment for three years with fine of Rs.1000/- and in default of payment of fine, simple imprisonment for a further period of one month while, for conviction u/s. 302 of I.P.C., the appellant was sentenced to undergo imprisonment for life with fine of Rs.1000/- and in default of payment of fine, simple imprisonment for a further period of one month. Both the sentences were ordered to run concurrently.

(2.) The short facts of the prosecution case are as under ;

(3.) When the matter came up for admission hearing, it was informed by Mr. L. R. Pathan learned Advocate for the appellant that he was having all the copies of the Records & Proceedings. However, with a view to protect the interest of the appellant, we granted liberty to learned Advocate for the appellant to go through the Records & Proceedings. Ultimately, the matter was finally heard today.