AMRATJI CHAMANJI KOLI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE appeals involve the same accused for similar but two separate offences punishable under Sections 363, 366 and 376 of the Indian Penal Code. Looking to the similarity of facts and evidence on record, as also considering the concession by the counsel for the appellant that she does not question the conviction recorded by the Sessions Court but only prays for reduction in sentences, we find it convenient to dispose of these appeals by this common judgment.

(2.) AT the outset, we may record brief facts.

(3.) SESSIONS Case No.95 of 2007 pertained to the first FIR pertaining to the incident of 2nd September 2006. The learned Sessions Judge, in his judgment dated 28.01.2009, convicted the present appellant for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code. He sentenced the accused to 5 years R.I. for the offence punishable under Section 363 of IPC, 5 years R.I. for the offence punishable under Section 366 of IPC and 10 years R.I. for the offence punishable under Section 376 of IPC. He also awarded fine. Sentences were ordered to run concurrently.