IQBAL AHMED BHENSA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants original accused have filed this Criminal Appeal under Section 374 of the Code of Criminal Procedure, 1973 (hereinafter referred as "the Code"), being aggrieved and dissatisfied with the judgment and order dated 27.02.2001 passed by the learned Additional Sessions Judge, Valsad camp at Navsari (hereinafter referred as "the learned Trial Court") in Sessions Case No. 50 of 1991, whereby learned Trial Court has convicted appellants and sentenced for below mentioned offences.

(2.) Heard learned Advocate Mr. Rushabh Shah for the appellant No. 1 and Mr. Shashikant Gade, learned advocate for the appellant No. 4 and learned APP Ms. Jirga Jhaveri for Respondent - State.

(3.) .***