KIRTIBHAI MADHAVLAL JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Special leave granted.

(2.) We have heard Counsel for the parties at length and have been taken through all the material that has been placed before us.

(3.) These appeals are preferred against the judgment and order of the High Court of Judicature of Gujarat at Amnedabad in Criminal Appeal Nos. 1353, 501 and 1208 of 2004. The three appellants before us are : Kirtibhai Madhavlal Joshi, Prahalad Prabhudas Patel and Mahesh Narsinhdas Patel. While Kirtibhai Madhavlal Joshi and Mahesh Narsinhdas Patel are partners of the firm Patel Online Services carrying on business at Mumbai, Prahalad Prabhudas Patel is an employee of the said firm posted at Amnedabad. They have all been charged of committing the offences under Secs. 3(3) and 22(2) of the Prevention of Terrorism Act, 2002 (in short "the Act") apart from some other offences under the Indian Penal Code.