KAMUBEN SOMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is preferred by the appellants - original accused against the judgment and order dated 7.5.2003 passed by learned Additional Sessions Judge, Court No. 18, Ahmedabad in Sessions Case No. 359 of 1994 whereby the appellants accused have been convicted and sentenced to undergo rigorous imprisonment for three years for the offence under section 498-A of Indian Penal Code and to pay fine of Rs. 2000/- each, in default to undergo six months simple imprisonment.

(2.) The complaint came to be lodged against the accused persons for the offences under sections 306 and 498-A 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.