THAKORE BAKAJI CHUNAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Following seven persons came to be tried by Sessions Court, Mehsana, in Sessions Case No. 210/2004, for the offences punishable under Sections 302, 324, 504, 506(2) read with Sections 149, 147 and 148 of the Indian Penal Code ['IPC' for short]:

(2.) Resultantly, original accused No. 3 (Thakore Bakaji Chunaji) and accused No. 4 (Thakore Babuji Chunaji) have preferred Criminal Appeal No. 1723/2005 and original accused No. 1 (Thakore Laxmanji Mohanji) and accused No. 5 (Thakore Mohanji Rupsangji) have preferred Criminal Appeal No. 783/2006.

(3.) The Appellants are represented by learned advocate Mr. Thakore; whereas the Respondent-State is represented by learned A.P.P. Mr. Pandya.