STATE OF GUJARAT Vs. SANJAYBHAI SAVSIBHAI SOLANKI

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor Ms. C.M. Shah for the appellant - State.

(2.) BY way of this Appeal, the State has felt aggrieved by the judgment and order dated 12.04.2012 of the learned Additional Sessions Judge, Amreli in Sessions Case No. 20/2011 whereby the respondent herein was convicted and sentenced as under: -

(3.) LEARNED Additional Public Prosecutor Ms. C.M. Shah has submitted that the State has preferred this Appeal for enhancement of the sentence and the learned Sessions Judge ought to have appreciated the overall circumstances that the accused is said to have committed the offence punishable under Section 307 of the Indian Penal Code and hence, the sentence imposed by the learned Sessions Judge is inadequate and insufficient and requires to be enhanced in view of the evidence laid down by the prosecution.