NAHIR MAJID ISAMIL MEMON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appellants-original accused by way of filing the present appeal challenge the legality, validity and propriety of the judgment and order of conviction passed by the learned Additional Sessions Judge ( Fast Track), Junagadh in Sessions Case No. 79/2000 dated 10.10.2002 convicting the present appellants for offences punishable under sections 306 and 498 A read with section 114 of the Indian Penal Code (hereinafter referred to as the "Code".) and sentenced to undergo 5 years simple imprisonment and fine of Rs 1,000/- in default to undergo 11 months simple imprisonment for the offence punishable under section 306 of the Code and further to undergo one year simple imprisonment and fine of Rs 500/-, in default to undergo 2 months simple imprisonment for the offences punishable under Section 498(A) of the Code. All the sentences are ordered to run concurrently.

(2.) The brief facts as they emerge from the record are as under:-

(3.) On completion of the investigation, the case was led before the Additional Sessions Judge (Fast Track), Junagadh in Sessions case No. 79/2000 dated 10.10.2002, convicting the present appellants for the offences punishable under section 306 and 498 A read with Section 114 of the Code. It is against the said judgment and order that the appellants, preferred the present Appeal.