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Gujarat High Court

State Of Gujarat vs Samatbhai Deshabhai Dholiya Dalit on 18 September, 2015

Author: Rajesh H.Shukla

Bench: Rajesh H.Shukla

                   R/CR.A/1391/2005                                                FARAD




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         CRIMINAL APPEAL  NO. 1391 of 2005
         ========================================================

STATE OF GUJARAT....Appellant(s) Versus SAMATBHAI DESHABHAI DHOLIYA DALIT  DIST:JUNAGADH....Opponent(s)/Respondent(s) ======================================================== Appearance:

MR H. L. JANI, APP ROSECUTOR for the Appellant(s) No. 1 HCLS COMMITTEE, ADVOCATE for the Opponent/Respondent No. 1 MR PV PATADIYA, ADVOCATE for the Opponent/Respondent No. 1 ======================================================== CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA   Date : 18/09/2015  FARAD For   the   reasons   recorded   in   the   oral   judgment,   the   Court   has  passed the following order:
"In the result, the appeal is partly allowed. The judgment  and order of acquittal passed in the Sessions Case No.8 of 2001  passed by the learned Fast Track and Additional Sessions Judge,  Veraval dated 17.02.2005, is set aside.  
The   respondent   accused   is   convicted   for   the   offence  punishable under Sections 323304506(2)498 (A)307 of the IPC  and sentenced to undergo: (i) Rigorous Imprisonment for three  years for the offence punishable under Section 307; (ii) Rigorous  Imprisonment   for   two   years   for   the   offence   punishable   under  Section 498­A Indian Penal Code; (iii) The respondent­accused is  ordered   to   pay   fine   of   Rs.2,500/­   (Rupees   two   thousand   five  hundred)   for   each   offence   and   in   default   to   undergo   Simple  Imprisonment for two months. 


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HC-NIC                                     Page 1 of 2      Created On Sat Sep 19 01:40:30 IST 2015
              R/CR.A/1391/2005                                                FARAD




Further, the respondent­accused is ordered to undergo: (i)  Simple   Imprisonment   for   one   year   for   the   offence   punishable  under Section 323; (ii) Simple Imprisonment for one year for the  offence   punishable   under   Section   506(2)   of   the   Indian   Penal  Code;   (iii)   The   Respondent­accused   is   ordered   to   pay   fine   of  Rs.1,000/­ (Rupees One thousand) for each offence and in default  to undergo Simple Impressionist for one month. 
Bail bonds stand cancelled. All these sentences are ordered  to   run   concurrently.   The   Respondent­accused   shall   surrender  himself before the Trial Court within a period of four weeks from  today to serve the sentence. 
Learned   Advocate   Shri   Patadiya   shall   intimate   the  respondent­accused   regarding   surrender   to   comply   with   the  order.     Record   and   proceedings,   be   sent   to   the   Court   below  forthwith."

(MEHUL B. TUVAR) PRIVATE SECRETARY Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Sep 19 01:40:30 IST 2015