BHARATKUMAR RAMESHCHANDRA BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed by the accused against the final judgment and order dated 08.10.2015 passed by the High Court of Gujarat at Ahmedabad in Criminal Appeal (for Enhancement) No.1303 of 2014 whereby the High Court allowed the appeal filed by the State of Gujarat under Section 377 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code") and enhanced the sentence imposed on the appellant (accused) by the Trial Court from 10 years rigorous imprisonment to imprisonment for life.

(3.) Facts of the case lie in a narrow compass so also the issue involved in the appeal is short as would be clear from the facts stated hereinbelow.