MOTIBHAI FATHABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) passed by learned District Judge, Nadiad in Sessions Case No. 7 of 1998. By the said judgement, learned Sessions Judge was pleased to convict all these appellants for offence punishable under Section 201 read with Section 34 of the IPC and sentenced them to rigorous imprisonment for one year and fine of Rs. 500/-. Additionally, he was also pleased to convict appellant no.5 original accused no.5 for offences punishable under Section 302 read with 34 of IPC and sentenced him to life imprisonment. He was however, pleased to acquit rest of the accused i.e. accused no. 7 to 10 of all the charges.

(2.) Criminal Appeal No. 458/2003 has been preferred by the State seeking enhancement in the sentence awarded by the learned Judge in the said judgement to original accused no.1 to 4 and 6 for offence punishable under Section 201 read with Section 34 of IPC.

(3.) State has also preferred Criminal Appeal No. 459/2003 and challenged the judgement of the Sessions Court insofar as accused no. 7 to 10 were acquitted of the charges under Sections 302, 201 read with Section 34 of the IPC.