PRABHATSINH BHARATSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the judgment and order passed by the learned Addl. Sessions Judge, Vadodara in Atrocity Case No. 72/95 recording the conviction of the accused persons for the offences under sec. 504, 506(2) r/w sec. 114 of IPC and also for offence under sec. 3(1)(10) of the Scheduled Castes & the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Atrocities Act') and imposing sentence for offence under sec. 504 of IPC till rising of the court and fine of Rs. 100/-, in default SI for 3 days, for offence under sec. 506(2) r/w sec. 114 of IPC till rising of the court with fine of Rs. 200/- and in default SI for 3 days and also imposing sentence for offence under sec. 3(1)(10) of the Atrocities Act SI for six months and fine of Rs. 500/- in default of SI for one month.

(2.) The facts of the case briefly summarized are as follows:

(3.) In order to bring home the charges levelled against the accused, the prosecution examined the witnesses and also produced documentary evidence.