PATEL KACHARABHAI ARJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal, under section 374 of the Code of Criminal Procedure, 1973, is directed against the judgement and order dated 29. 11. 1997 in Sessions Case No. 86 of 1993 whereby the accused have been convicted under sections 354 r/w 114 of Indian Penal Code. The accused no. 1 was ordered to undergo simple imprisonment for a period of one month and fine of Rs. 2000/- in default to undergo simple imprisonment for 3 months. The accused no. 2 was ordered to undergo simple imprisonment for a period of three months and fine of Rs. 4000/- in default to undergo simple imprisonment for three months.

(2.) THE brief facts of the prosecution case are that the accused persons, on 05. 08. 1993 at around 12. 30 pm molested the complainant in the field of the accused no. 2 and also abused her.

(3.) MR. R. D. Dave, learned advocate appearing for the appellants has submitted that the appellants have not committed any offence and they are falsely implicated in the alleged offence. He has submitted that the witnesses have not supported the case of the prosecution.