LAWS(GJH)-2010-4-99

JUMERBEN LAKHABHAI RABARI Vs. STATE OF GUJARAT

Decided On April 09, 2010
JUMERBEN LAKHABHAI RABARI Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) These three appeals arise out of judgment and order dated 8.9.2004 passed by the learned Sessions Judge, Sabarkantha at Himmatnagar in Sessions Case No.77 of 2001.

(2.) The three appellants were the accused persons before the trial Court. They all came to be convicted for the offence of murder of Lakhabhai Rabari allegedly committed on 20th July, 2000 at about 18:00 hrs in the outskirt of village Majra of Tal: Prantij of Sabarkantha district by giving kick and fist blows and dashing the head of the deceased with the wall. They are also alleged to have conspired for committing murder and then causing disappearance of evidence by taking the dead body to the outskirt of village Chandrala and hanging the same on a tree.

(3.) The appellant in Criminal Appeal No.1565 of 2004 was accused No.1, the appellant in Criminal Appeal No.1543 of 2004 was accused No.2 and the appellant in Criminal Appeal No.1541 of 2004 was accused No.3 before the trial Court. For the sake of convenience, they are referred to by their original numbers as accused before the trial Court in this judgment.