PATEL SHAILESH PURSOTTAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal arises out of the judgment and order rendered by the learned Special Judge (Atrocities), Mehsana on 4th August, 1992 in Special Case (Atrocities) No.26 of 1992, convicting the appellants-accused for the offence punishable under Sections 3 (1) (10) of the Schedule Castes and the Schedule Tribes (Prevention of Atrocities) Act, 1989 and sentenced them to undergo six months rigorous imprisonment and to pay a fine of Rs.200/- each, in default of which to undergo further two months rigorous imprisonment. The learned Special Judge was further pleased to convict the appellants-accused for the offences punishable under Sections 323, 504 and 506 (2) of the Indian Penal Code and sentenced them to undergo three months rigorous imprisonment. The learned Special Judge was pleased to acquit the accused persons from the offence punishable under Section 135 of the Bombay Police Act.

(2.) The brief facts of the case are as under:

(3.) Learned Advocate, Mr.Jani has taken me through the oral and documentary evidence led during the course of trial and it is argued that the order of conviction and sentence is bad and therefore the same would be quashed and set aside and both the accused persons may be acquitted. He has taken me through the main grounds of challenge mentioned in paragraph No.3 of the memo of appeal.