ASHISHKUMAR MUKUNDBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant was the accused before the Sessions Court, Mehsana in Sessions Case No.182 of 2001. He was charged for offences punishable under Sections 498 (A) and 302 of the Indian Penal Code. By virtue of judgment and order dated 10/03/2003, he came to be convicted for the offence of murder of his wife Sonalben punishable under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life. Whereas, he came to be acquitted of offence punishable under Section 498 (A) of the Indian Penal Code. The State has not preferred any appeal against that acquittal.

(2.) The appellant is represented by learned Advocate Mr. Panchal and the respondent State by learned Additional Public Prosecutor, Mr. R.C. Kodekar.

(3.) The brief facts of the case are enumerated thus: