STATE OF GUJARAT Vs. ANJU @ BABLU RAMESCHANDRA KOLI

JUDGEMENT

(1.) THE present appeal has been preferred by the State for enhancement of punishment imposed upon the original accused No.1 for the offence punishable under Section 307 of IPC with 10 years' R.I., and a fine of Rs.5,000.00 and one year's further S.I., for default in payment of fine. The other sentences have also been imposed upon the original accused No.1 for the offence under Sections 332, 323 of IPC and 25(1)B.A., of the Arms Act.

(2.) WE have considered the record of evidence, which has been made available by the learned APP during the course of hearing. We have considered the reasons recorded by the learned Sessions Judge for imposition of sentence. We have also heard the learned APP for the State.

(3.) IN the present appeal, the only question, which may be required to be considered by us would be whether sentence imposed by the learned Sessions Judge for the offence under Sections 307, 323, 32, and 114 of IPC read with Section 25(1)B.A., of Arms Act could be said as on lower side or not and whether there is any justification for enhancing the sentence on the premise that the accused has been convicted for the charged offence or not.