SANDH IBRAHIM SULEMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the impugned judgment and order rendered in Sessions Case No. 123/1999 by the Addl. Sessions Judge, Fast Tack Court No. 7, Junagadh dated 28.2.2006 recording conviction of the appellant, accused No.1, for the offences under sec. 324 sentencing for simple imprisonment for 3 months and conviction for the offence under sec. 143, 147 and 148 imposing fine of Rs. 1,000/- and also for further offence under sec. 447of IPC as well as for offence under sec. 135 of the Bombay Police Act, as recorded in detail in the impugned judgment and order.

(2.) The brief facts of the case are as follows:

(3.) Heard learned advocate Shri Viren Dave for the appellant and learned APP Shri HS Soni for the respondent-State.