LAXMANBHAI VAJIRBHAI VAGHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Brief facts leading to these appeals are as follows:-

(2.) Both these appeals arise from the complaint lodged with Visnagar police station. Police Inspector Shri Rajput of Visnagar police station was deputed for investigating such a complaint. After due investigation, he filed chargesheet before the learned Judicial Magistrate First Class, who committed the case to the Court of Sessions.

(3.) Prosecution examined in all 12 witnesses which included eye-witnesses. Number of documentary evidences have been proved. The Court, after recording further statements of the accused under section 313 of the Criminal Procedure Code, punished accused A1 to undergo rigorous imprisonment of five years and to pay fine of Rs.200/- and, in default, to undergo 15 days of simple imprisonment. For the offence under section 325 of the Indian Penal Code, he is directed to undergo imprisonment for a period of six months and pay fine of Rs.200/- and in default of such payment of fine, to undergo further period of 15 days of simple imprisonment.