APABHAI GIGABHAI KATHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is preferred by the appellants - original accused against the judgment and order dated 1.3.2004 passed by learned 5th Fast Track Judge, Gondal in Sessions Case No.79 of 1998 whereby the appellants accused have been convicted and sentenced to undergo rigorous imprisonment for three years for the offence under sections 498-A and 114 of Indian Penal Code and to pay fine of Rs.3000/-, in default, to undergo rigorous imprisonment for six months.

(2.) The complaint came to be lodged against the accused for the offences under sections 498- A, 114 and 306 of Indian Penal Code.

(3.) In pursuance of the complaint, the Investigating Officer carried out the investigation and filed the chargesheet against the accused. The charge was framed against the accused. The accused pleaded not guilty to the charge and claimed to be tried.