SURESH PRANJIVAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE appeals arise out of the same judgment and order passed by the Court below and therefore, they are disposed of by this common judgment.

(2.) CHALLENGE in these appeals is to the judgment and order dated 13. 09. 1991 passed by the learned Addl. Sessions Judge, Rajkot in Sessions Case No. 27/1988, whereby, the appellants, original accused, have been convicted for the offence punishable u/s. 498 (A) r/w. Section 114 IPC and acquitted of the charge u/s. 304-B IPC. For conviction u/s. 498 r/w. Section 114 IPC, original accused nos. 1 to 4 have been sentenced to undergo RI for one year each, whereas, original accused nos. 5 to 7 have been sentenced to undergo SI for six months each. All the accused were imposed fine of Rs. 200/- each and in default of payment of fine, they were directed to undergo SI for a period of one month each.

(3.) THE facts in brief giving rise to the filing of the present appeals are as under;