VIJAYSINH NATVARSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BEING aggrieved by the judgment and order dated 9.5.2005 passed by the learned Addl. Sessions Judge, Fast Track Court No. 2, Gandhinagar, in Sessions Case No. 127/04, Criminal Appeal No. 1347/05 has been filed by the accused -convicts. By virtue of the judgment and order, the appellants have been convicted of the offences charged against them under the provisions of sec. 307 read with sec. 34 of the Indian Penal Code and have been sentenced to undergo Rigorous Imprisonment for 3 years and a fine of Rs. 2000/ -, in default of payment of fine, Simple Imprisonment for 2 months. They have been also convicted of the offence punishable under sec. 498(A) r/w sec. 114 of the IPC and have been sentenced to undergo RI for 2 years and a fine of Rs. 1,000/ -, in default of payment of fine, SI for 2 months. The accused have also been convicted of the offence punishable under sec. 3 & 7 of the Dowry Prohibition Act, 1961. All substantive sentences have been ordered to run concurrently.

(2.) THE State has also been aggrieved by the aforesaid judgment and order passed by the learned Addl. Sessions Judge and, therefore, Criminal Appeal No. 2025/05 has been filed by the State praying that the sentences imposed upon the convicts be enhanced.

(3.) AS aforesaid both the appeals arise from same Sessions Case No. 127/04, at the request of the learned advocates, both the appeals have been heard and decided together.