STATE OF GUJARAT Vs. VALJIBHAI HANJABHAI RANT

JUDGEMENT

(1.) Heard Ms. Darahana Pandit for the appellant-State and Mr. Japee for the opponent accused.

(2.) The appellants State of Gujarat has preferred this appeal under section 377 of the Criminal Procedure Code 1973 for enhancement of sentence imposed by learned Special Judge, and Addl. Sessions Judge (Fast Track Court) Modasa in Special (NDPS) Case No. 4 of 2003 vide order dated 22.4.04.

(3.) I have heard learned APP for the appellant-State and Mr. J.V Japee for the accused.