STATE OF GUJARAT Vs. RANAJI MANSUNGJI THAKOR

JUDGEMENT

(1.) 1. This is an appeal preferred by the State of Gujarat under Section 377 of the Criminal Procedure Code, praying for enhancement of sentence awarded to the respondent by the Trial Court by judgment and order dated 25th June, 1997, rendered in Sessions Case No. 19/1997.

(2.) THE respondent was tried and convicted for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code and was ordered to undergo R. I. for a period of 3 years with fine of Rs. 500/-, R. I. for 5 years with fine of Rs. 1000/- and R. I. for 5 years with fine of Rs. 1000/-, for the said offences respectively, with a relevant provision for further imprisonment in the event of default in payment of fine.

(3.) WE have heard learned A. P. P. Mr. Bhatt for the appellant.