SHAILENDRASINH GIRVARSINH THAKUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CRIMINAL Appeal No.942 of 2010 has been preferred by convict questioning his conviction and sentence imposed by the learned Principal Sessions Judge, Gandhinagar under Sections 363, 366 and 376 of the Indian Penal Code ( for short "IPC" ) in Sessions Case No.84 of 2009. For the offence under Section 363 of IPC, the convict has been sentenced to two years R.I. and a fine of Rs.1,000/and a default sentence of simple imprisonment of one year, for the offence under Section 366 of IPC, he has been ordered to suffer R.I. of three months and a fine of Rs.2,000/and a default sentence of simple imprisonment of two months and for the offence under Section 376 of IPC, he has been sentenced to R.I. of five years with a fine of Rs.7,000/and a default sentence of six months simple imprisonment.

(2.) BEING aggrieved by inadequacy of the sentence, the State has preferred an appeal being Criminal Appeal No.1225 of 2010 seeking maximum sentence for the aforestated offences against the convict.

(3.) FOR convenience, the parties herein are referred to as convict and State respectively.