PRAVINBHAI BHIKHABHAI AMBALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Hajare, learned advocate has represented the appellant original accused of Criminal Appeal No. 1599 of 2008, therefore, it is expected that he will also appear for the respondent of Criminal Appeal No. 1868 of 2008, since the appellant of Criminal appeal No. 1599 of 2008 is the respondent in Criminal Appeal No. 1868 of 2008.

(2.) Both these appeals arise out of the selfsame judgment of learned Additional Sessions Judge, Rajkot, therefore, they are being disposed of by this common judgment.

(3.) Criminal Appeal No. 1599 of 2008 has been filed by the appellant original accused against his conviction while Criminal Appeal No. 1868 of 2008 has been filed by the appellant State for enhancement of sentence imposed on the appellant.