SURESH KUMAR AJRAMBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since all these three Criminal Appeals arise out of the common judgment and order passed by the learned Sessions Judge, Mehsana, they are decided and disposed of together by this common judgment.

(2.) The appellant - original accused preferred Appeal under Sec. 374 of the Code of Criminal Procedure (hereinafter referred to as the Code ), being Criminal Appeal No.818 of 2000, the State preferred Appeal against the acquittal of the accused, under Sec. 378(1) (3) of the Code, being Criminal Appeal No.930 of 2000 and also preferred another Appeal for enhancement of the sentence under Sec. 377 of the Code, being Criminal Appeal No.931 of 2000, against the judgment and order passed by the learned Sessions Judge, Mehsana, in Sessions Case No.86 of 2000 dated 11.8.2000, whereby the learned Sessions Judge convicted and sentenced the appellant in Criminal Appeal No.818 of 2000, to undergo sentence of one and half years rigorous imprisonment and to pay a fine of Rs.500.00, in default, to further undergo 15 days rigorous imprisonment. The State preferred Criminal Appeal No.930 of 2000 against acquittal of the another accused persons in Criminal Appeal No.930 of 2000 and also preferred Criminal Appeal No.931 of 2000 for enhancement of the sentence imposed upon the appellant in Criminal Appeal No.818 of 2000. Brief facts which are necessary to dispose of these Appeals are recapitulated as under:

(3.) In support of the prosecution case, the prosecution examined following witnesses : <FRM>JUDGEMENT_24_LAWS(GJH)12_2016.html</FRM>