POPATLAL MOHANLAL VACHHETA 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 8.7.1997 passed by the learned Addl. City Sessions Judge, Court No. 20, Ahmedabad in Sessions Case No. 392 of 1993, whereby, the learned trial Judge has convicted the appellant under sec. 363 of IPC and sentenced to undergo R/I for two years and to pay a fine of Rs. 500/ -, in default, to undergo further S/I for 15 days, which is impugned in this appeal.

(2.) THE brief facts of the prosecution case is as under:

(3.) IN order to bring home the charge levelled against the appellant - accused, the prosecution has examined the following witnesses: