STATE OF GUJARAT Vs. KANUBHAI ASHABHAI PATEL

JUDGEMENT

(1.) Criminal Appeal No.1349/2005 has been filed by the State under Section 377 of the Code of Criminal Procedure, 1973 for enhancement of the sentence imposed upon the respondentaccused for the offence under Section 325 of the Indian Penal Code as per judgment and order passed by the Presiding Officer, 3rd Fast Track Court, Nadiad in Special (Atrocity) Case No.23/2002 dated 06.12.2004 on the grounds stated in the memo of appeal.

(2.) Criminal Appeal No.1350/2005 has been filed by the State under Section 378(1)(3) of the Code of Criminal Procedure, 1973 against the judgment and order of acquittal for the offences under Sections 323, 504 and 114 of the Indian Penal Code, under Section 3(1)(10) of the Prevention of Atrocities Act and under Section 135 of the Bombay Police Act passed by the Presiding Officer, 3rd Fast Track Court, Nadiad in Special (Atrocity) Case No.23/2002 dated 06.12.2004 on the grounds stated in the memo of appeal.

(3.) When these appeals have been called out, the impugned judgment and order passed in above Special (Atrocity) Case No.23/2002 dated 06.12.2004 was perused by learned APP Shri Jani.