LAVA PATEL Vs. STATE OF ORISSA

JUDGEMENT

(1.) Since both the above noted Appeals under Item no. I and II arise out of the common judgment of conviction and order of sentence dated 31.8.1989 passed by the learned Addl. Sessions Judge, Bargarh in Sessions Trial No. 122/20 of 1988 and Sessions Trial No. 123/19 of 1988.

(2.) The Trial Court in the Sessions Trial which concern with the Appeal under Item no. I has convicted the sole accused namely, Lava Patel who had faced the trial therein and who is now the appellant before this Court for offence under section 354 IPC. He has been sentenced to undergo rigorous imprisonment for a period of six months with payment of Rs. 1,000/- in default to undergo rigorous imprisonment for one month.

(3.) In the Sessions Trial which concerns with the Appeal under Item no. II, the trial court has convicted the accused namely Gherau Patel who is the sole appellant before this Court for offence under section 304-II IPC. He has been sentenced to undergo rigorous imprisonment for a period of four years and to pay fine of Rs.1,000/- with the default stipulation to undergo rigorous imprisonment for one month.