SABBIRBHAI YAKUBBHAI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In Sessions Case No. 69 of 1987 by the judgment and order dated 29/09/1987 passed by the Additional City Sessions Judge, Ahmedabad, the appellants-original accused Nos. 1, 5 and 6 are convicted for the offence punishable under Sec. 302 of the Indian Penal Code and each of them is sentenced to suffer R.I. for life and to pay fine of Rs. 1,000.00, in default, to suffer R.I. for six months.

(2.) Accused Nos. 2, 3, 4 and 7 are convicted for the offence punishable under Sec. 302 read with Sec. 149 of the Indian Penal Code and each of them is sentenced to suffer R.I. for life and to pay fine of Rs. 1,000.00, in default, to suffer R.I. for six months but they are acquitted for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code.

(3.) Accused No. 5 is convicted for the offence punishable under Sec. 324 of the Indian Penal Code for causing injuries by spear to witnesses Mahammad Yamin, Abdulrazak and Mahammad Ismail and is sentenced to suffer R.I. for one year and to pay the fine of Rs. 500.00, in default to suffer R.I. for three months.