STATE OF GUJARAT Vs. THAKOR RANCHHODJI SENDHAJI

JUDGEMENT

(1.) As all these appeals arise out of the impugned judgment and order passed by the learned Trial Court, one preferred by the original accused No. 1 being Criminal Appeal No. 80 of 2011 challenging his conviction for the offence under Sec. 326 of the IPC, another preferred by the State being Criminal Appeal No. 343 of 2011 for enhancement of the sentence imposed by the learned Trial Court, imposed while convicting the original accused for the offence under Sec. 326 of the IPC and another appeal being Criminal Appeal No. 344 of 2011 preferred by the State challenging the impugned judgment and order of acquittal passed by the learned Trial Court acquitting the original accused for the offences under Ss. 307, 504, 506(2) read with Sec. 114 of the IPC, all these appeals are decided and disposed of together by this common judgment and order.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Sessions Judge, Patan (herein after referred as 'the learned Trial Court') passed in Sessions Case No. 25 of 2009 by which the learned Trial Court has convicted the original accused No. 1 for the offence under Sec. 326 of the IPC, original accused No. 1, Thakor Ranchhodji Sedhaji has preferred Criminal Appeal No. 80 of 2011.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Trial Court insofar as imposing the sentence of 2 1/2 years R.I. with fine of Rs. 5000/ - for the offence under Sec. 326 of the IPC, the State has preferred the Criminal Appeal No. 343 of 2011 under Sec. 377 of the Criminal Procedure Code for enhancement of the sentence.