BAROT JASWANTBHAI BHIKABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal has been filed by the appellants "original accused challenging the judgment and order dated 24th February 1992 passed by the learned Additional Sessions Judge, Himatnagar in Sessions Case No. 59 of 1991.

(2.) HEARD learned counsel for the parties. It is submitted at bar that the husband has served out his sentence as passed by the trial Court. The father has lived his life. Now remains the mother "maniben, appellant No. 3 herein, who has been convicted under Section 498a of IPC and sentenced to undergo RI for one year. She has remained for some period in custody and thereafter she was granted bail.

(3.) LEARNED counsel for the appellant urges that in the facts and circumstances of the case he would not dispute occurrence of the incident and submits that it is a case where Section 498a of IPC has been invoked. The learned counsel for the appellant has not challenged the findings of the trial Court on his convicting under Section 498a of the Indian Penal Code.