GID RABARI SODABHAI BHORABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal, under section 374 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of conviction dated 9. 11. 2004 passed by the learned Extra Assistant Judge, Bhavnagar in Sessions Case No. 76 of 2001 whereby the appellant Original accused no. 1 has been convicted for offence under section 498 (K) of IPC and sentenced to suffer SI for 3 years with fine of Rs. 1000/- in default to undergo SI for a period of fifteen days and convicted for offence punishable under Section 306 of IPC and sentenced to undergo SI for 10 years and to pay a fine of Rs. 3000/- I. D. suffer SI for four months. The sentences were ordered to run concurrently.

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

(3.) THEREFORE on the basis of the FIR the offence was filed against the respondents. Necessary investigation was carried out and the statements of several witnesses were recorded. During the course of investigation, respondents were arrested and ultimately, chargesheet was filed against them.