STATE OF GUJARAT Vs. SHAILESH LAKHMANBHAI DAKI KOLI

JUDGEMENT

(1.) Both the Appeals arise out of the same judgment and order rendered in Sessions Case No.68 of 2010 by the learned Additional Sessions Judge, Junagadh dated 29.7.2011 recording the conviction and sentence as stated in detail in the impugned judgment and order.

(2.) Criminal Appeal No. 1219 of 2011 is filed by the Appellant - State of Gujarat for enhancement of sentence on the grounds stated in the Appeal.

(3.) Criminal Appeal No. 1090 of 2011 is filed by the Appellants / Original Accused Nos. 2 to 5, challenging the impugned judgment and order rendered in Sessions Case No. 68 of 2010 by the learned Additional Sessions Judge, Junagadh dated 29.7.2011, recording conviction and sentence, on the ground stated in the Appeal.