KOKILABEN HIMMATBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The aforementioned appeals have been arisen out of the same judgment and order dated 24.08.2004 passed by learned Additional Sessions Judge, Fast Track Court No.3, Rajkot in Sessions Case No.202 of 1998, whereby the appellants-accused persons were convicted for the offence under Section 506(2) and were acquitted from the charges of Section 498(A),306 read with Section 114 of the Indian Penal Code. The appellants were convicted and sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs.200/- in default, further rigorous imprisonment for three months for the offence punishable under Section 506(2) of the Indian Penal Code. Therefore, all matters are heard together and disposed of by this common judgment.

(2.) Criminal Appeal No. 1486 of 2004 is preferred by the appellants-accused challenging his conviction under Section 506(2) of the Indian Penal Code.

(3.) Criminal Appeal No. 155 of 2005 is preferred by the State of Gujarat under Section 377 of the Code of Criminal Procedure for seeking enhancement of punishment under Section 506(2) of the Indian Penal Code.