DEVAYATBHAI BHIMBHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . All these four appeals are filed against the judgement and order dated 29/01/1999 in Sessions Case No. 139 of 1998 by the learned Additional City Sessions Judge, Court No.9, Ahmedabad. The accused no.4 was not held guilty under Sections 232 of the Code of Criminal Procedure for the offence punishable under Sections 347 and 365 read with Section 120(B) of the Indian Penal Code and also under Section 392 and 397 read with Section 120 (B) of the Indian Penal Code.

(2.) . The appellants in Appeal No. 155 of 1999 are accused nos. 1, 2, 5 and 6. They were held guilty under Section 235(2) of the Criminal Procedure Code for the offence punishable under Sections 347, 365, 392 and 397 read with Section 120(B) of the Indian Penal Code. The appellant in Criminal Appeal No. 162 of 1999 is the accused no.8 in Sessions Case No.139 of 1988 and he was also held guilty under Sections 347, 365, 392 and 397 read with Section 120(B) of the Indian Penal Code. The appellant in Criminal Appeal No. 256 is original accused no.7 in Sessions Case No.139 of 1998 and he was held guilty under Sections 347, 365, 392 and 397 read with Section 120(B) of the Indian Penal Code. The appellant of Criminal Appeal No. 286 of 1999 is original accused no.3 in Sessions Case No. 139 of 1998 and he was also held guilty under Sections 347, 365, 392 and 397 read with Section 120(B) of the Indian Penal Code.

(3.) . The learned Judge was pleased to pass the following order of sentence :