STATE Vs. STANY LOUIS

JUDGEMENT

(1.) Crl.A. 106/2012 is filed by the convicted accused No. 1 challenging the order of conviction dated 26.12.2011 in S.C. No. 82/2011 where under he is sentenced to undergo rigorous imprisonment for a term of two years and a fine of Rs. 1,000/- for the offence punishable under section 307 of Indian Penal Code.

(2.) Cri.A.No.383/2012 is filed by the State seeking enhancement of the sentence.

(3.) We have heard the learned counsel for the appellant/accused No. 1 and the learned HCGP.