PRAKASH GOVIND PANDIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocates for the parties.

(2.) BY way of this Appeal, the appellant (original accused in Sessions Case No.13/1989) has challenged the order of the learned Sessions Judge, Morbi convicting the accused under Section 324 of the Indian Penal Code and awarding rigorous imprisonment for 18 months with a fine of Rs.500/ - and in default, simple imprisonment for one month, while acquitting the other accused.

(3.) THE case in brief and the incident which occurred on 09.11.1988 are as under : -