YUSUFBHAI @ ISMAILBHAI JAFARBHAI SHAIKH Vs. STAET OF GUJARAT

JUDGEMENT

(1.) In view of the fact that both these appeals have been filed challenging validity of the judgement and order passed by the Additional Sessions Judge, Ahmedabad (Rural) dated 3rd March, 1999 in Sessions Case No. 39/1998, these appeals have been heard and decided together.

(2.) Criminal Appeal No. 261/1999 has been filed by the convict, whereas Criminal Appeal no. 557/1999 has been filed by the State praying for enhancement of sentence awarded to the convict.

(3.) By virtue of the impugned judgement and order, the convict has been held guilty of committing offence under Section 498(A) of the Indian Penal Code and has been sentenced to undergo Rigorous Imprisonment for three years and a fine of Rs. 500/-, in default of payment of fine, one months Rigorous Imprisonment.