STATE OF GUJARAT Vs. PIHLABHAI RAMABHAI AHIR

JUDGEMENT

(1.) FEELING aggrieved and dissatisfied by the impugned judgment and order of sentence dated 31/5/1997 passed by the Ld. Addl. Sessions Judge, Valsad at Navsari [for short 'ld. Trial Judge'] in Sessions Case No. 8/1996, the State of Gujarat preferred this appeal under section 377 of the Code of Criminal Procedure [for short 'cr. P. C. '] for enhancement of sentence.

(2.) THE prosecution case, in nut shell, is as under :-

(3.) AFTER considering the evidence on record and the arguments advanced on behalf of both the parties, the Ld. Trial Judge delivered the impugned judgment and order whereby he was pleased to convict the accused for the offence punishable under section 307n of the IPC and after hearing both the parties on the question pf quantum of sentence, the Ld. Trial Judge awarded sentence of rigorous imprisonment of 5 years and fine of Rs. 500/-, in default simple imprisonment for 15 days.