AKRAMMIYA AHMADMIYA KAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CRIMINAL Appeal No.1400 of 2004 has been filed by the appellant-original accused No.2 against the judgment and order dated 29-7-2001 passed by the learned Addl. City Sessions Judge, Valsad, in Sessions Case No.580 of 2002 whereby the present appellant was sentenced to suffer RI for a period of five years and to pay fine of Rs.1,000/-, in default, to suffer further RI for three months for the offence punishable under Sec.395 of IPC.

(2.) CRIMINAL Appeal No.684 of 2007 has been filed by the appellant-original accused against the judgment and order dated 30-12-2005 passed by the learned Presiding Officer, Fast Track Court No.1, Surat, in Sessions Case No.189 of 2002 whereby the present appellant was sentenced to suffer RI for a period of five years and to pay fine of Rs.500/-, in default, to suffer further SI for one month for the offence punishable under Sec.395 of IPC; RI for a period of seven years and to pay fine of Rs.500/-, in default, to suffer further SI for one month for the offence punishable under Sec.397 of IPC and RI for a period of six months for the offence punishable under Sec.342 of IPC. All the sentences imposed on the accused were ordered to run concurrently.

(3.) ANOTHER case being Sessions Case No.189 of 2002 was also tried against the present appellant in the Court of learned Presiding Officer, Fast Track Court, Surat wherein also he was sentenced as aforesaid in the earlier part of this judgment.