TEJAJI BABUJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BOTH appeals arise out of a judgement dated 13.02.2012 rendered by learned Additional Sessions Judge, Mehsana in Sessions Case No. 38 of 2011.

(2.) BRIEFLY stated the prosecution version was as follows:

(3.) LEARNED Additional Sessions Judge, in the impugned judgement, convicted the accused and sentenced them to rigorous imprisonment of five years for the offence under Section 326 read with Section 114 of IPC and five years for offence under Section 307 read with Section 114 of IPC. Substantive sentences were ordered to run concurrently. The learned Judge also imposed fine of Rs. 10,000/ - each for both the offences and provided for default sentence of three months in each case.