RAVINDRABHAI BABULAL SHAH 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 31.7.1996 passed by the learned Special Judge, Court No. 7, Ahmedabad in Atrocity Criminal Case No. 5/1995, whereby, the learned Judge has convicted the appellant under sec. 3(1)(8) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and sentenced to undergo S/I of six 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. 4. The appellant accused pleaded not guilty and claimed to be tried.