KAMLESHBHAI LALABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant, original accused in Sessions Case No. 302/2004, has preferred this appeal challenging his conviction recorded by the learned Additional Sessions Judge, Fast Track Court, Dahod, on 2. 12. 2004, for the offences punishable under Sections 306 and 498-C of the Indian Penal Code. The appellant was sentenced to undergo R. I for ten years and to pay a fine of Rs. 500/-, in default of payment of fine, S. I for three months, for the offence punishable under Section 306 IPC, and to undergo R. I for three years and to pay a fine of Rs. 300/-, in default, R. I for three months, for the offence punishable under Section 498-C of IPC.

(2.) THE prosecution case, in nutshell, is as under:-

(3.) THE learned trial Judge framed charge against the accused at Exh. 3, to which the accused pleaded not guilty and claimed to be tried. Thereupon, the prosecution adduced its oral and documentary evidence. After completion of the oral evidence, the learned Judge recorded the further statement of the accused under Section 313 of Cr. P. C. The accused generally denied all the allegations levelled against him by the prosecution, and stated that he was falsely implicated in this case and as a matter of fact, he had no illicit relation with any lady.