NARANBHAI BACHUBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE two appeals arise out of the judgment and order rendered by the Sessions Court, Jamnagar, in Sessions Case No. 99/2004, on 24th January, 2005.

(2.) THE appellant in Criminal Appeal No. 788/2005 is the original accused. He came to be convicted for the offences punishable under Sections 376 and 450 of the Indian Penal Code and was sentenced to undergo R. I. for a period of eight years with fine of Rs. 5,000/-, and R. I. for a period of two years with fine of Rs. 1,000/-, for the two offences respectively, with appropriate sentence in the event of default in payment of fine.

(3.) AGAINST the said judgment and order, the convict, appellant in Criminal Appeal No. 788/2005, has preferred the appeal challenging his conviction; whereas the State of Gujarat has preferred Criminal Appeal No. 1631/2005 under Section 377 of the Code of Criminal Procedure, for enhancement of sentence.