STATE OF GUJARAT Vs. AMRABHAI NANBHAI KOLI

JUDGEMENT

(1.) Criminal Appeal No. 859/1994 is preferred under Section 374 of Code of Criminal Procedure, 1973 by original Accused No. 1 with a prayer to quash and set aside conviction and sentence ordered by learned Sessions Judge, Godhra, Panchmahal, in Sessions Case No. 203 of 1991 dated 29.7.1994 and sentence is to undergo for 2, years rigorous imprisonment and fine of Rs. 5007-in default to further undergo rigorous imprisonment for 2 months convicting under Section 304 Part-II of Indian Penal Code.

(2.) Criminal Appeal No. 1015/1994 is preferred under Section 378 of Code of Criminal Procedure, 1973 by the State of Gujarat/original complainant against acquittal of respondent-accused/original Accused No. 1 under Section 302.

(3.) Criminal Appeal No. 1014/1994 under Section 377 of Code of Criminal Procedure, 1973 is preferred by State of Gujarat/original complainant against respondent-original Accused No. 1 for enhancement of sentence so ordered in the above cases.