DINESHBHAI SUMABHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Appeal is preferred by the appellant against the Judgment and Order of conviction and sentence dated 20.6.1998, passed by the learned Additional Sessions Judge in Sessions Case No.101 of 1993 for the offence punishable under Section 302 of Indian Penal Code (for short 'SI.P. Code').

(2.) THE present appellant original accused in Sessions Case No.101 of 1993 was charged and tried by the learned Additional Sessions Judge, Surat, for the offence punishable under Section 302 I.P. Code.

(3.) THE fact of the prosecution case is that the complainant Vinuben Shankerbhai Chaudhari was staying with her husband at Tar Faliyu, Shekhpur, Taluka Mahuva. On 25th December, 1992, marriage of Gitaben was arranged and in response to the invitation complainant and other invitees had gone there to attend marriage. The brother of the complainant, Mahesh Bhagu Chaudhari, and her in -laws Kanchhi Dinesh Suma of Badtal, Taluka Mandvi, were also present.