STATE OF GUJARAT Vs. DHAVALKUMAR UPDESHBHAI PATEL

JUDGEMENT

(1.) For the reasons recorded in the oral judgment and order dated 15/17.06.2020, this criminal appeal is partly allowed:-

(2.) Mr.Soni, learned Additional Public Prosecutor has urged the Court to pass the maximum sentence prescribed under the statute. He has urged that the nature of crime was such where the Court need not be lenient. The young age of person can hardly be a ground for the Court to act leniently.

(3.) Mr. A.N.Patel, learned advocate appearing for the complainant has urged that since the Court has already convicted respondent No.1, it may not leniently view the entire aspect and punish him for the maximum punishment. It is urged that the girl, who has lost the life was also very young. The conduct, so far, of this convict and others was such that they have not chosen to even return the streedhan to the parents. He also has further urged to this Court that in a matter like this, no leniency should be shown.