KARSHANBHAI RAMABHAI VANSH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appellant has preferred this appeal under sec. 374(2) of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 25.6.2014 passed by the learned Addl. Sessions Judge, Junagadh, in Sessions Case No. 81/2008, whereby, the learned trial Judge has convicted the appellant under sec. 332 of IPC and sentenced to undergo R/I for three years and to pay a fine of Rs. 2000/ -, in default, to undergo further S/I for thirty days. The appellant is also convicted under section 186 of IPC and sentenced to undergo R/I for three months and to pay a fine of Rs.500/ -, in default, to undergo further S/I for seven days, which is impugned in this appeal.

(2.) THE brief facts of the prosecution case is as under:

(3.) THE accused was charged vide Ex. 2. The appellant accused pleaded not guilty and claimed to be tried. In order to bring home the charge levelled against the appellant - accused, the prosecution has examined the following witnesses: