STATE OF GUJARAT Vs. DEHABHAI BHUPATBHAI GOHEL

JUDGEMENT

(1.) SINCE , both the appeals arise out of common judgment and order of the trial Court, they are heard together and disposed of by this common judgment.

(2.) CRIMINAL Appeal No. 2403 of 2008 is filed by the appellant -State challenging the judgment and order of the learned Additional Sessions Judge, F.T.C. -2, Bhavnagar at Mahuva, rendered on 18.07.2008 in Sessions Case No. 227 of 2002, whereby, the original accused was convicted for the offence punishable under Section 304(Part II) of the IPC and was sentenced to undergo rigorous imprisonment for 10 years and to pay fine of RS.25,000/ - and in case of default to undergo further simple imprisonment for one year, whereas, Criminal Appeal No. 3092 of 2008 is preferred by the original accused, challenging the judgment and order of the trial Court, as stated above.

(3.) FOR the sake of brevity, the original accused shall be referred to as the accused.