VAGHARI VIRABHAI AMIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 1. The present appeal is directed against the judgment and order dated 12. 11. 2009 passed by learned Additional Sessions Judge, 3rd Fast Track Court, Mahesana camp at Visnagar in Sessions Case Nos. 74 of 2008 and 112 of 2008 whereby accused nos. 1,3 and 4 were convicted for the offence punishable under Section 323 read with Section 114 of Indian Penal Code and sentenced to undergo rigorous imprisonment for one year and fine of Rs. 500/-, in default, to undergo rigorous imprisonment for three months; they were further convicted for the offence punishable under Section 135 of the Bombay Police Act and sentenced to undergo rigorous imprisonment for one year and fine of Rs. 50/-, in default, to undergo rigorous imprisonment for three months. By the said judgment, the accused no. 2 was acquitted for the offences punishable under Sections 323,504,506 (2) read with Section 114 of Indian Penal Code and accused nos. 1,3 and 4 were acquitted for the offences punishable under Sections 504, 506 (2) read with Section 114 of Indian Penal Code.

(2.) IT is submitted by learned APP that the State has not filed any appeal against the acquittal order passed by the learned trial Court. It can be noticed that cross case is also filed by the accused herein.

(3.) IT is submitted by learned advocates appearing for the respective parties that the matter is settled amicably between the complainant and the accused persons. Compromise pursis is also placed on record.