PATEL PARESHKUMAR JAYANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Appellant in Criminal Appeal No. 820 of 1994 has brought in challenge the judgment and order dated 2-7-1994 recorded in Sessions Case No. 85 of 1992 by learned Additional Sessions Judge, Bhavnagar. convicting the appellant under Sees. 302, 304B, 498A and 201 of Indian Penal Code (I.P.C.' for short) and sentencing him to suffer imprisonment for life and to pay fine of Rs. 1,000.00, in default, to suffer rigorous imprisonment for a further period of six months for the offence under Sec. 302, to suffer rigorous imprisonment for seven years for the offence under Sec. 304B, to suffer rigorous imprisonment for 3 years tor the offence punishable under Sec. 498A and to suffer rigorous imprisonment for a period of two years for the offence under Sec. 20] of I.P.C. It was also ordered to run all the sentences concurrently.

(2.) Appellant in Criminal Appeal No. 1002 of 1994. that is. State of Gujarat, has also brought in challenge the same judgment and order whereby the learned Additional Sessions Judge acquitted the respondents for the offences under Sees. 302, 304B. 498A and 201 of I.P.C,

(3.) As both the appeals arise out of common judgment and order passed by learned Additional Sessions Judge in Sessions Case No. 85 of 1992, they are heard together and disposed of by this common judgment.