RAJENDAKUMAR JAMNALAL MISHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal is directed against the impugned judgment and order rendered in Special Case No. 17 of 2004 by the learned Special Judge & Presiding Officer, 2nd Fast Track Court, Dahod dated 20.01.2006 recording conviction of the appellant -accused for the offence punishable under Sec. 325 and 504 of the IPC as well as for the offence punishable under Sec. 3(1)(10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 imposing sentence as stated in detail in the impugned judgment and order.

(2.) The facts of the case briefly summarized are as follow:

(3.) The learned Special Judge, Dahod proceeded with the trial and by the impugned judgment and order dated 20.01.2006 passed in Special Case No. 17 of 2004 recorded conviction as stated above.