STATE OF GUJARAT Vs. BABUBHAI@ MORESHWAR KALUBHAI MORE

JUDGEMENT

(1.) IN Criminal Appeal No.406/1993 filed by the State, the State has challenged the judgment and order of the acquittal of the learned Extra Assistant Sessions Judge, Surat dated 29.12.1992 rendered in Sessions Case No.240 of 1990, whereby the learned Trial Judge acquitted all the three accused persons of the charges for the offence punishable under Section 306 of the Indian Penal Code (for short "IPC").

(2.) CRIMINAL Appeal No.407/1993 filed by the State, seeks enhancement of the sentence imposed upon the accused, whereby the learned Trial Court convicted and sentenced accused no.1 -Babubhai @ Mareshwar Kalubhai More for the offence under Section 498A read with Section 114 of the Indian Penal Code and sentenced him to rigorous imprisonment for 3 years with a fine of Rs.500/ -, in default, to further undergo simple imprisonment for 1 month and also learned Trial Court convicted and sentenced accused no.2 - Kalubhai Krushnabhai More for the offence under Section 498A read with Section 114 of the Indian Penal Code and sentenced him to rigorous imprisonment for 1 year with a fine of Rs.500/ -, in default, to further undergo simple imprisonment for 1 month and also learned Trial Court convicted and sentenced accused no.3 - Lilaben Kalubhai More for the offence under Section 498A read with Section 114 of the Indian Penal Code has given a benefit of Probation of Offenders Act.

(3.) IN Criminal Appeal No.393/1995 filed by the accused persons, the accused have challenged the judgment and order of the conviction of the learned Extra Assistant Sessions Judge, Surat dated 29.12.1992 rendered in Sessions Case No.240 of 1990, whereby the learned Trial Judge convicted all the three accused persons of the aforesaid charges for above alleged offences.