PADJI PRATAPJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeals arise out of the judgment and order dated 17.3.2005 passed by the learned Additional Sessions Judge, Banaskantha at Deesa in Sessions Case No.42 of 2004 whereby the appellants were convicted for the offence punishable under Section 302 read with Sections 147, 148 and 149 of Indian Penal Code and thus sentenced as under :-

(2.) These four appeals are filed by six original accused. Criminal Appeal No.597 of 2005 is filed by original accused Nos.3 Padji Pratapji Thakore and original accused No.5 Pratapji Mashruji Thakore. Criminal Appeal No.792 is filed by original accused No.1 Jentiji Mevaji Thakore. Criminal Appeal No.2012 of 2005 is filed by original accused No.6 Bakaji @ Sovanji Chhaganji Thakore and Criminal Appeal No.1112 of 2005 is filed by original accused No.2 Natvarji Hariji Thakore and original accused No. 4 Narsinhji Hariji Thakore. For the sake of convenience, the appellants in these appeals are referred to by their original accused number in this judgment.

(3.) All these appeals are filed against the same judgment, hence they are disposed of by this common judgment.