RABARI KALYANBHAI SUKHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Counsel, Mr.Sheth, appearing for the appellants and Mr.Desai, learned A.P.P., for respondent State.

(2.) The appellants have challenged the legality and validity of the order of conviction and sentence passed by the learned Special Judge, Mehsana in Special Atrocities Case No.134 of 1993 whereby the the accused persons have been held guilty for the offence punishable under Section 161 of the Gujarat Panchayat Act and sentenced them to undergo rigorous imprisonment for seven days and to pay a fine of Rs.250/- each, in default thereof to undergo further five days rigorous imprisonment. It is ordered that out of the amount of fine, Rs.500/- shall be paid the complainant as against the compensation.

(3.) Mr.Sheth has taken me through the main grounds of challenge mentioned in the memo of appeal, as well as, oral and documentary evidence led during the trial.