Z.K.SAIYED, J. - (1.)The present appellant has preferred this appeal under sec. 374(2) of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 15.12.2007 passed by the learned Addl. Sessions Judge, Fast Track Court, Porbandar in Sessions Case No. 46/2006, whereby, the learned Judge has convicted the accused no. 1 present appellant under sec. 498(A) and sentenced to undergo R/I for three years and to pay a fine of Rs. 1000/-, in default, to undergo further R/I for two months. The appellant is also convicted under sec. 306 of IPC and sentenced to undergo R/I for a period of five years and to pay a fine of Rs 2000/-, in default, to undergo further R/I for six months, which is impugned in this appeal. The Ld. Judge has also ordered that all the sentences shall run concurrently.
(2.)The brief facts of the prosecution case is as under:
(3.)It is the case of the prosecution that the deceased Vanitaben had married with present appellant accused no. 1. As per the complaint, the accused no. 1 was husband of deceased, accused no. 2 was brother-in-law of the deceased and accused no. 3 was mother-in-law of the deceased and Vanitaben was residing with accused no. 1 at her matrimonial house. That on 19.4.2006, all the accused have raised doubt about her character and demanded dowry of Rs. 5000/- and thereby Vanitaben was mentally and physically harassed by the accused and, therefore, she committed suicide on 19.4.2006..