STATE OF GUJARAT Vs. BALUBHAI CHHITRABHAI VARLI

JUDGEMENT

(1.) All these appeals arise from the selfsame judgment and order passed by the learned Additional Sessions Judge, Valsad at Navsari, in Sessions Case No. 4 of 1993, therefore, they are being disposed of by this common judgment.

(2.) Criminal Appeal No. 264 of 1997 is filed by the appellant State against the judgment and order dated 03.01.1997 passed by the learned Additional Sessions Judge, Valsad at Navsari, whereby the learned Trial Judge has convicted the original accused respondent herein for the offence punishable under Sections 304 (part-II) and 324 of the Indian Penal Code (for short "the IP Code"). For conviction under Section 304 (part-II) of the IP Code, the appellant has been sentenced to undergo rigorous imprisonment for five years and fine of Rs. 500/-, in default of payment of fine, he shall undergo further simple imprisonment for three months. For conviction under Section 324 of the IP Code, the appellant has been sentenced to undergo rigorous imprisonment for one month and fine of Rs. 100/-, in default of payment of fine, he shall undergo further simple imprisonment for seven days.

(3.) Criminal Appeal No. 265 of 1997 is also filed by the State against the acquittal of original accused for the offence under Section 302 of the IP Code.