THAKORE VANAJI REVAJI JOITAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal preferred under Section 374 (2) of the Code of Criminal Procedure is directed against the judgment and order dated 30-09-2003 passed by the learned Special Judge (2nd Fast Track Court), Mehsana in Sessions Case No. 7 of 2003, imposing the sentence on the appellant for a period of 10 years rigorous imprisonment and fine of Rs. 10,000/-, in default, 1 year's rigorous imprisonment under Section 376 of the Indian Penal Code and 1 year's rigorous imprisonment and fine of Rs. 250/-, in default, 1 month's rigorous imprisonment under Section 506 (2) of the Indian Penal Code, 1860. The learned Judge has, however, acquitted the appellant for the offences punishable under Sections 3 (1) (x) and 3 (2) (v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The short facts giving rise to the present appeal are as under:-

(3.) The prosecution has examined the following witnesses in order to prove the guilt of the appellant: