GIRISHBHAI MOHANBHAI SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE two appeals and criminal revision application arise out of a judgment and order rendered by Sessions Court, Kheda on 25.11.2003 in Sessions Cases No.222 of 2002 and No.153 of 2003.

(2.) THESE two sessions cases arise out of the same incident and were, therefore, tried together and were disposed of by a common judgment.

(3.) IN all, sixty three persons were arraigned as accused before the trial Court and were charged for offences punishable under Sections 302, 332, 395, 435, 436, 452, 201, 506(2), 323 and 326 read with Section 149 of the Indian Penal Code and Section 135 of the Bombay Police Act.