STATE OF GUJARAT Vs. JAYSUKH GOBAR SAVALIYA

JUDGEMENT

(1.) THESE appeals are directed against the judgment and order dated 08.12.2003 passed by the learned 2nd Fast Track Judge, Junagadh in Sessions Case No. 66/2001, whereby, original accused No. 1 has been convicted for the offences punishable Under Section 489(a)(c) & (d) IPC whereas, original accused Nos. 2 & 3 have been acquitted from the offences punishable Under Section 489(b)(c) & (d) and Section 120 -B IPC.

(2.) 0 The brief facts of the prosecution case are as under;

(3.) 0 Learned APP has submitted that looking to the seriousness of the offence, the Court below ought to have imposed the maximum sentence provided under IPC for conviction under the said Sections. The sentence imposed by the Court below is grossly inadequate and therefore, the same deserves to be enhanced.