SHAMAL RAMSUR GHADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present appeal, the appellants-original accused challenged the judgment and order dated 17.07.2002 passed in Sessions Case No. 64 of 1999 by the learned Special and Additional Sessions Judge, Panchmahal at Godhra, whereby the appellants-accused were convicted for the offence punishable under Sections 323 read with 114 of the IPC and under Section 3(1)(x) of the Atrocity Act and sentenced to undergo simple imprisonment for three months with fine of Rs.200/- in default, simple imprisonment for further period of ten days.

(2.) During pendency of the appeal, appellant-original accused No.3-Vashrambhai Hajibhai Gadhvi is expired. Therefore, present appeal qua appellant No.3 stands abated.

(3.) Heard Mr. B.Y.Mankad, learned advocate for appellant Nos.1, 2 and 4 and Mr. N.J.Shah, learned Additional Public Prosecutor for the respondent-State.