OMPRAKASH BHANVARLAL JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal is directed against the judgment and order passed by the learned Addl. Sessions Judge, Vadodara in Atrocity Case No. 75/97 dated 21.5.1999 recording the conviction of the accused for the offence under Section 506(1) of IPC and imposing simple imprisonment (SI) for 6 months and fine of Rs. 1,000/ -, in default further SI for one month and also convicting the accused for the offence under Section 3(1)(10) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Atrocities Act') and imposing SI for 6 months and fine of Rs. 1,000/ - and in default SI for one month.

(2.) THE facts of the case briefly summarised are as follows:

(3.) IN order to bring home the charges levelled against the accused, the prosecution examined the witnesses including the complainant.