RAMANBHAI JAIRAMBHAI AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appeal arises out of a judgment and order dated 15.9.93 rendered by the learned Additional Judge, Bharuch in Sessions Case No.79/92.

(2.) The appellants were original accused Nos.1 & 3 respectively. They were charged with offence punishable under sections 323, 504 as well as 302 of the Indian Penal Code and under section 135 of the Bombay Police Act. They were, however, convicted under section 323 of the Indian Penal Code and sentenced to rigorous imprisonment for 6 months and directed to pay fine of Rs.100/-.

(3.) Broadly stated, prosecution case was that the appellants herein along with other accused persons on 13th October, 1990 had quarreled with one Parbhubhai Vasava over pending payment of labour work. They had beaten him up. When his wife intervened, she was also given blows with iron pipes, stick, etc. on her stomach. On account of the same, wife of Parbhubhai died.