THE STATE OF GUJARAT Vs. JIVRAJ AND ORS.

JUDGEMENT

(1.) Heard learned Advocates appearing for the respective parties.

(2.) All the above Appeals are directed against the judgment and order dated 03.11.2004 of the learned Additional Sessions Judge, 7th Fast Track Court, Surat in Sessions Case No. 20/2004 whereby the original accused No. 3 - Janak Revashankar Joshi was convicted for the offence punishable under Section 392 of the Indian Penal Code and sentenced to undergo rigorous imprisonment of four years and fine of Rs. 2,000/-, in default, rigorous imprisonment for a further period of three months.

(3.) Criminal Appeal No. 927/2005 is an Appeal preferred by the appellant - State against the acquittal of the above accused whereas Criminal Appeal No. 929/2005 is an Appeal preferred by the appellant - State seeking enhancement in the sentence qua the original accused No. Criminal Appeal No. 225/2005 is preferred by the original accused No. 3 challenging the judgment and order of his conviction and sentence as stated above.