STATE OF GUJARAT Vs. SUDAMA SUGNOMAL SINDHI

JUDGEMENT

(1.) Heard learned Additional Public Prosecutor Ms. C.M. Shah for the appellant State and learned Advocate for the respondent Mr. Jigar G. Gadhavi.

(2.) By way of Criminal Appeal No.401/1997 which is an Appeal preferred for enhancement of sentence, the Appellant State has felt aggrieved by the judgment and order of conviction and sentence dated 28.11.1996 of the learned Additional Sessions Judge, Court No.15, Ahmedabad City in Sessions Case No.244/1994 whereby the respondent herein under Section 324 of the Indian Penal Code was handed rigorous imprisonment for one year and fine of Rs.1000/=, in default simple imprisonment for one month and under Section 135(1) of the Bombay Police Act, rigorous imprisonment for one month.

(3.) Criminal Appeal No.402/1997 is an Appeal preferred by the State against the acquittal of the respondent under Section 307 of the Indian Penal Code.