RIYASATALI MOHAMMEDSAFI MUSALMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These four appeals arise out of a judgment and order rendered by Sessions Court, Banaskantha, Camp at Deesa, in Sessions Case No.34 of 2002 on 30.9.2003. Before the Sessions Court, there were seven accused persons being, (1) Riyasatali Mohammedsafi Musalman, (2) Saman Nasruddin Musalman, (3) Yunus Mohammedsafi Musalman, (4) Jahid Yunus Mohammedsafi Musalman, (5) Binnu alias Dinesh Jaipalsingh Harijan (Chamar) (6) Jaswantsingh alias Bittu Kapursingh Jat, and (7) Nirmalsingh alisa Nimma Charamsingh Jat.

(2.) Accused Nos.1 to 4 came to be convicted by the Sessions Court. Accused No.1 has preferred Criminal Appeal No.1 of 2004, accused No.2 has preferred Criminal Appeal No.15 of 2004 and accused Nos.3 and 4 have preferred Criminal Appeal No.1292 of 2004.

(3.) Since all these appeals arise out of a common judgment, they are heard together and are disposed of by this common judgment. For the sake of convenience, the appellants or the respondents, as the case may be, are referred to by their original status of accused with the respective numbers.