STATE OF GUJARAT Vs. SATISH HIMMATLAL RUPARELIYA

JUDGEMENT

(1.) This Confirmation Case and the Criminal Appeals arise out of a judgment and order rendered by the learned Additional City Sessions Judge, Ahmedabad, in Sessions Case No.56 of 1995, on April 18, 2000, convicting the accused Nos. 1 and 2 for offences punishable under Sections 302 read with Sections 120-B and 398 of Indian Penal Code and Section 135 of the Bombay Police Act and, sentencing accused Nos. 1 and 2 with capital punishment. Accused No.3 was convicted for offence punishable with Section 201 of I.P.C. and was sentenced to undergo rigorous imprisonment for a period of three years and a fine of Rs.2000.00 and, in event of default in payment of fine, to undergo rigorous imprisonment for a further period of six months.

(2.) A First information Report came to be lodged with Shahibaug Police Station on October 22, 1994, at about 18.00 hours by one Jagdishbhai Govindbhai Brahmbhatt, who happened to be the Manager of Neelam Hotel, situate near Baliya Limbdi, on Civil Hospital Road, Ahmedabad.

(3.) On basis of this F.I.R., an offence was registered and investigation was made.