LALITABEN ALIAS HIRABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CRIMINAL Appeal No. 1174 of 2005 is preferred by original accused nos. 1 to 5 against the judgment and order dated 30. 05. 2005 passed by the learned Additional Sessions Judge and 10th Fast Track Court, Rajkot in Sessions Case No. 252 of 1998, whereby the appellants have been convicted for the offences punishable u/s. 498-A, 306 and114 of IPC. For conviction u/s. 498-A IPC, they have been sentenced to undergo R. I. for one year and fine of Rs. 1,000/- and in default of payment of fine R. I. for three months and for conviction u/s. 306 IPC they have been sentenced to undergo R. I. for two years and fine of Rs. 2,000/- and in default of payment of fine R. I. for three months. Both the sentences were ordered to run concurrently. The original accused were given the benefit of set-off.

(2.) THE brief facts of the prosecution case are as under :-

(3.) MR. Trivedi, learned counsel appearing for the original accused has submitted that the Court below has committed error in not appreciating the fact there was no nexus between the alleged extension of cruel treatment by the accused persons and commission of suicide by the deceased.