STATE OF GUJARAT Vs. GIRISHKUMAR KANAIYALAL RAVAL

JUDGEMENT

(1.) SINCE the present appeals are arising from the judgment and order of conviction and sentence dated 30th December, 1994 passed by the learned Additional Sessions Judge, Mehsana, appeals are decided by the present common judgment.

(2.) THE parties have preferred the present appeals for enhancement of sentence dated 30th December 1994 passed by the learned Additional Sessions Judge, Mehsana, in Sessions Case No.79 of 1994.

(3.) THEREAFTER the trial was conducted before the learned trial Judge. To prove the case of the prosecution, prosecution has examined witnesses and also produced oral as well as documentary evidence in support of the prosecution case.