STATE OF GUJARAT Vs. HARJIVANBHAI DHARAMSHIBHAI VALAND

JUDGEMENT

(1.) xxxxxxxx

(2.) xxxxxxxx

(3.) By the same judgment, the learned Magistrate convicted the other five accused, i.e. the respondents of Criminal Appeal no. 146 of 1979, for the offences punishable under sections 147, 323, 337 and 144 of Indian Penal Code and sentenced each of them to pay fine of Rs. 100/- and in default of payment of fine to undergo 15 days' rigorous Imprisonment, and out of the fine, if recovered from the accused, Rs. 250/- were to be given to injured Kaushik, Rs. 50/- to Sushilaben and Rs. 50/- to Indravandan as compensation under section 357 of the Code of Criminal Procedure. The learned Magistrate further ordered each of the accused persons to furnish the solvent surety for Rs. 1,000/- and a personal bond for the like amount for the period of one year for good behaviour under section 4 of the Probation of Offenders Act. 1958 (hereinafter referred to as 'the Act') and in the supervision of the Probation Officer for the said period. The State being aggrieved by the said order, has come in enhancement appeal.