VISHAL @ VASU BALDEVBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed by the appellant challenging the judgment and order dated 19.10.2016 passed by the learned 4th Additional Sessions Judge, Mehsana in Special Atrocity Case No.08/2013, whereby the appellant herein was prosecuted under Sections 323, 325, 504, 506(2) and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act and Section 3(1)(10) of the Atrocity Act. At the conclusion of the trial, the appellant is held guilty for the offence punishable under Section 325 of the Indian Penal Code. The appellant was directed to undergo rigorous imprisonment of five years and fine of Rs.7,000/- and in default thereof, the appellant is required to undergo simple imprisonment for a period of six months.

(2.) With the consent of the parties, the present Criminal Appeal is taken up today for its final disposal.

(3.) Heard learned advocate for the appellant and learned advocate for the original complainant as well as learned APP for the respondent-State.