BHARVAD HAKABHAI BHANABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal is filed against the judgement and order dated 19. 5. 2004 passed by learned Additional Sessions Judge, Amerli, in Sessions Case No. 129 of 2001 whereby learned Judge has convicted the accused for the offences under Sections 147, 148 302/149 of the Indian Penal Code. Learned trial Judge has sentenced the accused as under:

(2.) RIGOROUS imprisonment for six months and fine of Rs. 500/-, in default, simple imprisonment for one month for the offence under Section 147 of the Indian Penal Code.

(3.) RIGOROUS imprisonment for two years and fine of Rs. 800/-, in default simple imprisonment for two months for the offence under Section 148 of the Indian Penal Code.