RAVJIBHAI PANCHABHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The above mentioned Appeal as well as the Revision application arising out of the same Judgment and order dated 6.4.1998 passed by the learned Additional Sessions Judge, Gondal, in Sessions Case No. 185 of 1995

(2.) The appellant (original accused Nos.6 & 9) have filed Criminal Appeal No.406 of 1998, under Section 374 of Cr. P.C., against the Judgment and order of conviction and sentence dated 6.4.1998 passed by the learned Additional Sessions Judge, Gondal, in Sessions Case No. 185 of 1995, whereby the learned Additional Sessions Judge has held the appellants - (ori. Accused No.6 & 9) guilty of the offence punishable under Section 326 of I.P. Code and awarded sentence to them to suffer RI for 3 (three) years and to pay a fine of Rs.1,000/- each i/d to undergo further imprisonment for 15 days. However, the learned Judge has acquitted the appellants - accused from the offences under Sections 143, 147, 148, 149, 324 and 302 of I.P. Code.

(3.) Revision Application No. 580 of 1998 has been filed by the original complainant and other injured witnesses, challenging the Judgment and order dated 6.4.1998 passed by the learned Additional sessions Judge, Gondal, in above mentioned Sessions Case No. 185 of 1995 and prayed that the accused of said Sessions Case may be convicted for the offences under Sections 143, 147, 148, 149, 302 and 114 of I.P. Code.