STATE OF GUJARAT Vs. KIRITKUMAR MANGABHAI NINAMA

JUDGEMENT

(1.) As both the captioned appeals arise from self same judgment passed by the Additional Sessions Judge, Godhra, Panchmahal, in Sessions Case No.281 of 2005, are taken up together and are being disposed of by this common judgment.

(2.) Criminal Appeal No.153 of 2007, filed by convict appellant Kiritkumar Maganbhai Ninama, who has been convicted and sentenced for the offence punishable under Sec. 376 of the Indian Penal Code and directed to suffer two years imprisonment with fine.

(3.) Criminal Appeal No.230 of 2007 is being filed by the State of Gujarat being aggrieved with the inadequate sentence awarded by the Trial Court.