PATEL RAJANKUMAR JAYANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants were accused persons before the Sessions Court, Mehsana, in Sessions Case No. 39/2005. They were charged for the offences punishable under Sections 302, 498-A and 201 of the Indian Penal Code.

(2.) THE facts of the case, in brief, are that appellant No. 1 is the husband of deceased Ashaben, appellant Nos. 2 and 3 are his parents and appellant No. 4 is his brother.

(3.) THE sentence of appellant Nos. 2,3 and 4 has been suspended and they are admitted to bail by this Court pending the appeal; whereas appellant No. 1 is in jail.