STATE OF GUJARAT Vs. PRAKASHBHAI JAYARMBHAI VAGH

JUDGEMENT

(1.) THIS appeal has been preferred by the State for enhancement of the sentence imposed on original accused, dated 20. 06. 2005 passed by the learned Sessions Judge, Surat in Sessions Case No. 118 of 2004, whereby, the accused has been convicted for the offences punishable u/s. 304 (Part-II) IPC.

(2.) THE facts in brief of the prosecution case are as under:-

(3.) THOUGH served, none appears for the respondent-accused. Mr. R. C. Kodekar, learned APP has submitted that looking tot he oral as well as documentary evidence on record, this is a case, wherein, the sentence imposed on the respondent-accused deserves to be enhanced.