HATUBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE two appeals arise out of the judgment and order rendered in Sessions Case No. 21/2005 by the Sessions Court, Bharuch, camp at Rajpipala, on 22.3.2005, convicting the appellants-accused for the offences punishable under Section 302 read with Section 114 of the Indian Penal Code [IPC for short), Section 201 read with section 114 IPC and Section 114 IPC.

(2.) HATUBEN Ravjibhai @ Manubhai Mangabhai Vasava (appellant in Criminal Appeal No.1218/2005) was original accused No.1 and Ravjibhai @ Manubhai Mangabhai Vasava (appellant in Criminal Appeal No.1219/2005) was original accused No.2 in Sessions Case No.21/2005. They were charged with the offences punishable under Sections 302, 201 & 114 of IPC, for causing murder of Shamalbhai Rupjibhai on 31.10.2004 at about 21.00 hours, where it was alleged that accused No.2 caused murder of the deceased by inflicting knife blows and kick blows; whereas accused No.1, thereafter, helped accused No.2 in drowning the dead body in the creek.

(3.) HEARD learned advocate Mr. Dave for the appellants and learned A.P.P. Mr.Desai.