UNION OF INDIA Vs. JASBHAI

JUDGEMENT

(1.) This judgment shall also govern the disposal of Criminal Appeal No. 98 of 1983 (The Union of India through Central Excise Department v. Shri Jasbhai sb Shri Chhagan Rhai Patel and another and No. 99 of 1983 (The Union of India through Central Excise Department v. Shri Jasbhai sb Shri Chhagan Bhai Patel and another.

(2.) Criminal Appeal No. 97 of 1983 arise out of Criminal Case No. 760 of 1976 (State v.Jasbhai Patel and another) of the Court of Judicial Magistrate First Class, Gadarwara, District Narsimhapur. Criminal Appeal No. 9 of 1983 arises out of Criminal Case No. 759/76 (State v. Jasbhai Patel) of the Court of Judicial Magistrate First Class, Gadarwara, District Narsimhapur. TheCriminal Appeal No. 99 of 1983 arises out of Criminal Case No. 757/76 (State v. Jasbhai Patel and another), of the Court of Judicial Magistrate First Class Gadarwara, District Marsimhapur.

(3.) All these appeals have been filed by the Union of India against the respondents under Section 377(2) of the Code of Criminal Procedure for enhancement of sentences.