LAWS(GJH)-2025-4-42

DHARMISHTHABEN JAYANTIBHAI PATEL Vs. STATE OF GUJARAT

Decided On April 15, 2025
Dharmishthaben Jayantibhai Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Since, the facts of the case and issue involved in captioned appeals are identical and arise out of the same judgment, the appeals are taken up together and are being disposed of by this common judgment.

(2.) The appellants have filed these appeals (Criminal Appeal No.984 of 2013 and Criminal Appeal No.738 of 2013 against the judgment and order of their conviction under Sec. 201 read with Sec. 114 / 34 of the IPC.).

(3.) The respondent-State has preferred enhancement appeal against the sentence on the ground of its inadequacy imposed upon the appellants for the offence punishable under Sec. 201 of the IPC.