STATE OF GUJARAT Vs. RAJUBHAI @ RAJESH JAYANTIBHAI VASAVA

JUDGEMENT

(1.) Both these appeals, at the instance of the State, emanates from the selfsame judgment and order dated 19.8.2004 passed by learned Additional Sessions Judge, Fast Track Court No.5, Vadodara, in Sessions Case No.22 of 2004.

(2.) Criminal Appeal No.174 of 2005 is preferred under Section 377 of the Code of Criminal Procedure, 1973 ( "the Code" for short) for enhancement of punishment awarded by learned trial Judge for offence punishable under Section 363 of the Indian Penal Code ("IPC" for short).

(3.) Criminal Appeal No.176 of 2005 is preferred under Section 378 of the Code to question the acquittal of the respondent-convict for offence punishable under Sections 328, 376 and 506 (2) of IPC.