LUHAR HASANBHAI KARIMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal arises out of the judgment and order of conviction and sentence passed in Special Atrocity Case No. 79 of 1999 by the learned Additional Sessions Judge, Mehsana dated 27.02.2001 convicting the present appellant - accused under Section 302 of the I.P. Code and Sections 3(1)(10) and 3(2)(5) of the Atrocity Act for life imprisonment and fine of Rs.1,000/ - and in default, S.I. for 3 months for both the offences.

(2.) The facts arising in this appeal are as under : -

(3.) We have heard Shri P.M. Lakhani, learned Advocate for the accused - appellant and Shri D.C. Sejpal, learned APP for the State.