STATE OF GUJARAT Vs. KOLI BABUBHAI GOVINDBHAI

JUDGEMENT

(1.) Criminal Appeal No.103 of 2002 is filed by the appellant, State of Gujarat, original complainant under Section 377 of the Code of Criminal Procedure, 1973 for enhancement of sentence qua original accused Nos. 3, 4, 5 and 7 who came to be convicted pursuant to the judgement order dated 27.9.2001 passed by learned Chief Judicial Magistrate, Amreli, in Criminal Case No. 1 of 2001.

(2.) Criminal Appeal No. 104 of 2002 is preferred under Section 378(1) (3) of Code of Criminal Procedure, 1973 against the very judgement by the State of Gujarat, the appellant, original complainant against the order of acquittal, acquitting original accused Nos. 1, 2 and 6 of the offences punishable under Sections 326, 324, 504 of Indian Penal Code and under Section 135 of Bombay Police Act.

(3.) The details about conviction under particular section and sentence imposed by learned Chief Judicial Magistrate qua convicts are as under: