SUBHASHBHAI SHANTILAL PANCHOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present Criminal Appeal is filed under Section 374 of the Code of Criminal Procedure, against the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge, Vadodara, in Atrocity Case No.13 of 1999 dated 31.08.2001, whereby the appellant is convicted for the offences under Section 3(1)(10) of the the Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 and sentenced to undergo 6 months simple imprisonment and to pay fine amount of Rs.1,000/-, in default, to further undergo 15 days simple imprisonment. The learned Additional Sessions Judge has also convicted and sentenced the appellant to undergo 6 months simple imprisonment and to pay fine of Rs.1,000/-, in default, to further undergo 15 days simple imprisonment, for the offence under Section 506(2) of Indian Penal Code.

(2.) Short facts of the prosecution case are as under:

(3.) Heard learned Advocate Mr. S.P. Hasurkar for the appellant and learned APP Mr. K.L. Pandya for the respondent - State.