VISHNUBHAI TRIBHOVANDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE , both the appeals arise from the same judgment and order of the trial Court, they are heard together and disposed of by this common judgment.

(2.) CRIMINAL Appeal No. 730 of 1991 is preferred by the original accused, challenging the judgment and order of the learned Additional Sessions Judge, Mehsana, Dated : 30.08.1991, rendered in Sessions Case No. 92 of 1988, whereby, the trial Court convicted the original accused for the offence punishable under Section 376 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for six months and to pay fine of Rs.200/ - and in default to undergo further rigorous imprisonment for one month.

(3.) CRIMINAL Appeal No.22 of 1992 is preferred by the State for enhancement of the sentence inflicted by the trial Court on the original accused.