MAGANBHAI MADHUBHAI SOJITRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal has been preferred by the appellant original accused being aggrieved and dissatisfied with the judgment and order dated 16/08/2003 passed by the learned Sessions Judge, Amreli in Sessions Case No. 48 of 2001, whereby, while acquitting the original accused Nos. 2 and 3 from all the charges, the present appellant original accused No. 1 held to be guilty for the offence punishable under Sections 498-A of the Indian Penal Code, 1860 (for brevity, 'the IPC') and sentenced to undergo rigorous imprisonment (RI) for one year and a fine of Rs. 5,000/- and in default of payment of fine, to undergo simple imprisonment for two months. The appellant accused is enlarged on bail pending the present appeal.

(2.) The facts of the case are such that marriage of deceased daughter namely Savitaben of complainant - Rambhai Premjibhai had been solemnized with the present appellant original accused No. 1 prior to about 22 years from 06/01/2001 i.e. the date of filing of the complaint.

(3.) Heard Mr. Tolia, the learned advocate for the appellant accused and Ms. M. H. Bhatt, the learned Additional Public Prosecutor, for the respondent - State.