BHAILALBHAI AMBALAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal under Section 374 of the Code of Criminal Procedure is directed against an judgment and order dated 12.2.2001 passed by the learned Additional Sessions Judge, Vadodara, in Sessions Case No.118 of 1998, by which learned Sessions Judge has convicted the appellants - accused and has ordered to undergo sentence of 2 years rigorous imprisonment and to pay a fine of Rs.300/- each, in default, to further undergo simple imprisonment for 30 days, for the offence punishable under Section 498(A) of the Indian Penal Code. Learned Sessions Judge has further ordered the appellants to undergo the sentence of 3 years rigorous imprisonment and to pay a fine of Rs.500/- each, in default, to further undergo simple imprisonment of 2 months, for the offence punishable under Section 306 of the Indian Penal Code. All the sentences shall run concurrently.

(2.) Brief case of the prosecution is that the daughter - Revaben of the complainant namely Shankarbhai Dulabhai Parmar married with the appellant No.1 before 10 years from 18.5.1997 and thereafter, said Revaben was living with said appellant. Out of wedlock, there are two sons. The appellant No.2 is mother-in-law of the said Revaben and said appellant No.2 instigated the appellant No.1 by creating doubt about the character of Revaben and thereby, the appellant No.1 caused mental and physical harassment to the said Revaben.

(3.) The prosecution has also produced documentary evidence on record, which are as under: <FRM>JUDGEMENT_312_LAWS(GJH)3_2017_1.html</FRM>