ARSHI @ BALABHAI BHAGVANBHAI PAMPANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS is an appeal by the original accused Nos. 1 to 3 -appellants, herein, challenging the judgment and order of the 8th (Ad Hoc) Special Judge (Atrocity) and Addl. Sessions Judge, Veraval, Junagadh (for short, 'the trial Court'), Dated : 31.03.2015, whereby, the trial Court convicted and sentenced the accused Nos. 1 to 3 as under;

(2.) THE brief facts of the case of the prosecution, as set out before the trial Court, are that the original complainant lodged a complaint before the police on 16.03.2011, while the original complainant was picking up woods, the original accused Nos. 1 to 3 picked up quarrel with him and beat him, by tying him with a plastic chair. It is also alleged in the complaint that the accused also hurled filthy abuses about the caste of the complainant. On registration of the complaint, police carried out investigation into the alleged offence and on finding sufficient evidence, police filed chargesheet against all the accused. At the time of trial, since, the accused Nos. 1 to 3 did not plead guilty, the trial was conducted.

(3.) IN order to bring home the charges leveled against the accused, the prosecution examined the following witnesses; <FRM>JUDGEMENT_101_LAWS(GJH)4_2015.htm</FRM>