STATE OF GUJARAT Vs. CHANDULAL RAVJIBHAI PATEL

JUDGEMENT

(1.) SINCE , all the matters arise from the same judgment and order, they are heard together and disposed off by this common judgment.

(2.) CRIMINAL Appeal No.900 of 1996 is preferred by the appellant -State, for enhancement of the sentence imposed on the accused -Respondent by the learned Additional Sessions Judge, Jamnagar (for short, 'the trial Court'), vide judgment and order dated 23.07.1996, rendered in Sessions Case No. 80 of 1993, whereby, the trial Court convicted the accused -Respondent for the offence under Section 324 of the IPC and imposed fine of Rs.2,000/ - and in default to undergo rigorous imprisonment for three months, but, restricted the duration of imprisonment to the period of imprisonment already undergone by him, i.e. four days.

(3.) CRIMINAL Appeal No. 901 of 1996 is also preferred by the appellant -State, challenging the judgment and order of the trial Court, Dated : 23.07.1996, acquitting the accused -Respondent of the offence punishable under Sections 307 and 504 of the Indian Penal Code and Section 135(1) of the Bombay Police Act.