STATE OF GUJARAT Vs. VIJAYSINH ASHOKSINH PARMAR

JUDGEMENT

(1.) Both these appeals arise from the same Judgment and order of the Trial, therefore, they are being disposed of by this common judgment.

(2.) By way of these appeals, the appellantState of Gujarat has challenged the judgment and order dated 01.09.2009 passed by the learned Sessions Judge, Ahmedabad (Rural), Ahmedabad, in Sessions Case No.102 of 2007, whereby the Trial Court has convicted the original accused for the offence punishable under Section 324 of the Indian Penal Code (for short "the I.P. Code") and directed the original accused to pay fine of Rs.5,000/, indefault of payment of fine, simple imprisonment for three months. The Trial Court acquitted the original accused for the offence punishable under Section 307 of the IP Code and under Section 135(1) of the Bombay Police Act.

(3.) Criminal Appeal No.3 of 2010 has been filed for enhancement of sentence imposed by the trial Court while Criminal Appeal No.6 of 2010 has been filed against the acquittal of original accused for the offence punishable under Section 307 of the IP Code and under Section 135(1) of the Bombay Police Act.