GURUPRASAD ALIAS MUNNA HARIPRASADKANOJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE two Criminal Appeals arise out of a judgment and order dated 31st July, 1996 rendered by the Sessions Court, Vadodara, in Sessions Case No. 25 of 1996, convicting both the appellants for the offences punishable under Section 304-II read with Section 114 of the Indian Penal Code, and sentencing them to undergo R. I. for a period of five years and to pay a fine of Rs. 2,000/- each, in default, to undergo R. I. for six months. The two Criminal Misc. Applications are on the basis of the notice for enhancement of sentence.

(2.) THE brief facts of the case can be stated thus :

(3.) CHARGE was framed against the accused persons at Exh. 3 for the offence of murder read with Section 114 of the Indian Penal Code. Both the accused pleaded not guilty to the charge and claimed to be tried.