YOGENDRASINH MAHENDRASINH BHADORIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No. 1373 of 2014 is preferred by Yogendrasinh Mahendrapalsinh Bhadoriya and two others - original accused against the judgment and order dated 24.11.2014 passed by learned 2nd Additional Sessions Judge, Ahmedabad (Rural) in Sessions Case No. 162 of 2011 whereby the appellants accused have been convicted for the offence under section 498-A read with section 114 of IPC and ordered to undergo rigorous imprisonment for three years and to pay fine of Rs. 1000/-, in default, to undergo simple imprisonment for three days, the appellants accused have been convicted for the offence under section 304(B) read with section 114 of IPC and ordered to undergo rigorous imprisonment for seven years and the appellants accused have been convicted for the offence under sections 3 and 7 of the Dowry Prohibition Act and ordered to undergo rigorous imprisonment for five years and to pay fine of Rs. 1000/-, in default, to undergo simple imprisonment for three days, whereas Criminal Appeal No. 1461 of 2014 has been preferred by Ajaysinh Yogendrasinh Bhadoriya against the above referred impugned judgment and order.

(2.) As both the aforesaid appeals are arising out of the impugned judgment and order passed by learned trial Court and with the consent of learned advocates for the parties, both the aforesaid appeals are being disposed of by this common judgment and order.

(3.) The complaint came to be lodged against the accused for the offences under sections 498-A, 304(B) and 114 of Indian Penal Code and sections 3 and 7 of the Dowry Prohibition Act.