RAMESHBHAI HIRABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) Since both these appeals arise from the common judgment and order passed by the trial Court, they are being disposed of by this common judgment.

(3.) The appellants-orig.accused have been convicted and sentenced by the learned Addl.Sessions Judge, Patan in Sessions Case No. 28 of 2007 for the offences punishable under Sections 395 and 435 of Indian Penal Code (IPC) whereby they have been ordered to undergo rigorous imprisonment of five years for the offence punishable under Section 395 of IPC and fine of Rs.1000/-, in default to undergo further rigorous imprisonment of three months and further ordered to suffer rigorous imprisonment of three years and fine of Rs.1000/- for the offence punishable under Section 435 of IPC, in default, to further undergo rigorous imprisonment of one month and further ordered that all the sentences to run concurrently.