RAJANIKANT AMBALAL RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED advocate Mr.Hardik Soni, who is appearing through legal aid committee for the appellants submitted that the incident took place in the year 1997, and this is the first offence of the accused persons and they have also liability to maintain their families. It is also submitted that, after the appellants-accused were released on bail, till today no untoward incident took place and no offence was registered against them. It is also submitted by learned advocate Mr.Soni, on instructions from the appellants, that the appellant No.2 ? original accused Kaushik @ Chako Rana had received injuries during this incident. It is also submitted that from their side one person was murdered and offence was registered against the persons of otherside group and they were arrested and trial was also conducted. LEARNED advocate Mr.Soni, therefore, requested that the sentence imposed by the trial court may be reduced considering the conduct and past history of the accused and other circumstances narrated above.

(2.) HEARD learned Additional Public Prosecutor Mr.L.R.Pujari for the respondent-State. He submitted that appropriate order may be passed by this Court. Learned APP took this Court through the deposition of doctor as well as the doctor's certificate of the four injured persons. It is admitted fact that, on going through the medical certificate of the injured persons, no serious injuries or fracture injuries were received by the injured persons.