STATE OF RAJASTHAN Vs. GAUTAM S/O MOHANLAL

JUDGEMENT

(1.) Leave granted.

(2.) This is a case which shocks the conscience of the Court. The only issue in this case is regarding the enhancement of the sentence imposed on the respondent -accused.

(3.) As the issue is confined to the quantum of sentence, it is not necessary for us to go into the correctness of the finding of guilt recorded by the Trial Court and the High Court of Judicature for Rajasthan. As far as the factual details are concerned, we are reproducing the facts set out in the impugned judgment, which read thus: