NARANBHAI @ NANIYO Vs. STATE OF GUAJRAT

JUDGEMENT

(1.) Criminal Appeal No. 3025 of 2008 has been filed by the appellants - original accused under Sec. 374(2) of the Code of Criminal Procedure and Criminal Appeal No. 132 of 2009 has been filed by the State for enhancement of sentence. Both the appeals are against the judgment and order dtd. 28/11/2008 passed by the 5th Additional Sessions Judge, Surat in Sessions Case No. 16 of 2006 and as they both have arisen out of the same impugned judgement and order, have been disposed by this common judgment.

(2.) The brief facts that emerge from the record of the case are as under:

(3.) Being aggrieved and dissatisfied with the judgment and order of conviction, the appellants have filed Criminal Appeal No. 3025 of 2008 and the State has filed Criminal Appeal No. 132 of 2009 for enhancement of the sentence.