KASHIBEN CHHAGANBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appeal arises out of judgment and order dated 17th October 1996 rendered by learned Additional Judge, Vyara in Special Case No.19 of 1995.

(2.) The appellant herein was original accused. She was charged with having committed offences punishable under Section 427 and 504 of the Indian Penal Code as well as Section 3 (1) (x) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (herein after to be referred to as "the Atrocities Act").

(3.) Learned Additional Sessions Judge, though found that the charge under Section 3 (1) (x) of the Atrocities Act is not proved, he held that the appellant had committed offences punishable under Section 427 of the Indian Penal Code as well as under Section 3 (1) (iv) and (v) of the Atrocities Act. He, therefore, sentenced the appellant to rigorous imprisonment of one year and fine of Rs.500/- for offence punishable under Section 427 of Indian Penal Code and four years for offences punishable under Section 3 (1) (iv) and (v) of the Atrocities Act and fine of Rs.1,000/-.