RAJESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeals arise out of common judgment and order passed by learned Special Judge, City Civil & Sessions Court, Court No.6, Ahmedabad on 25.04.2005 in Atrocity Criminal Case No.7 of 2004 whereby the appellants-accused and other original accused were convicted and sentenced as under:

(2.) Before us, two criminal appeals have been filed. Criminal Appeal No.1024 of 2005 has been filed by Rajesh @ Lambu Vinodbhai Dantani and Shaileshbhai @ Chaliyo Chaturbhai Dantani (for short "A3" and "A4" respectively). Criminal Appeal No.1190 of 2006 has been filed by Rajesh @ Jaliyo Chaturbhai Dantani (for short "A2"). As both these appeals arise out of the aforesaid impugned judgment and order dated 25.04.2005, they have been heard together and are being disposed of by this common judgment.

(3.) The case of the prosecution can be stated briefly as under: