RAHUL @ LAMBU SHANKARPRASADSING RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal takes exception to the judgment and order dated 8th October, 2015 passed by the High Court of Gujarat at Ahmedabad in Criminal Appeal (for Enhancement) No.1438 of 2014.

(3.) The accused-appellant was convicted by the Trial Court for the offence punishable under Section 302 of the Indian Penal Code but the sentence imposed was only for seven years, which was assailed by the State before the High Court in the aforementioned appeal.