JAYANTIBHAI CHATURBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed the present appeals challenging the common Judgment and Final Order dtd. 28/29/11/2016 (hereinafter referred to as "the impugned order") passed by the Gujarat High Court in Criminal Appeal No. 151 of 2003 (filed by the appellant-accused) and Criminal Appeal No. 501 of 2003 (filed by the State).

(2.) The High Court vide the impugned order dismissed the appeal preferred by the appellant-accused whereas the appeal preferred by the State for enhancement of the sentence awarded to the appellant-accused was allowed.

(3.) The factual matrix of the present case is as under: