PATEL BABUBHAI MANOHARDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment and order dtd. 17/12/2013 passed by the High Court of Gujarat at Ahmedabad (briefly 'the High Court' hereinafter) in Criminal Appeal No. 626 of 2011.

(2.) It may be mentioned that the four appellants are accused Nos. 1 to 4. They were convicted by the Court of Additional Sessions Judge, Mehsana vide the judgment and order dtd. 12/5/2011 in Special Atrocity Case No. 53/2009 under Ss. 306 and 114 of Indian Penal Code, 1860 ('IPC' for short) and sentenced to rigorous imprisonment (RI) for 5 years and to pay a fine of Rs.10,000.00 each with a default stipulation.

(3.) Aggrieved by the aforesaid conviction and sentence, appellants preferred Criminal Appeal No. 626 of 2011 before the High Court. State of Gujarat also filed Criminal Appeal No. 796 of 2011 for enhancement of sentence. By the common judgment and order dtd. 17/12/2013, the High Court dismissed the appeal of the appellants and affirmed the conviction and sentence imposed on the appellants by the learned Additional Sessions Judge, Mehsana ('trial court' for short). The appeal filed by the State was also dismissed.