ASHOK TEJABHAI ANGECHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These two appeals arise out of a judgment and order rendered by Sessions Court, Rajkot at Morbi in Sessions Case No.53 of 2004 on 30/11/2005 convicting the appellants for the offence of murder of one Prabhubhai on 26/07/2004 at about 10:30 a.m., near Nala Hanuman Primary School of Dhutari Vadi at Morbi, by inflicting knife blows on the deceased.

(2.) A-1 is in jail, whereas A-2 is admitted to bail by suspending the sentence during pendency of these appeals. Both the appellants are represented by learned Advocate Ms.Rekha Kapadia. The State is represented by learned APP, Mr.K L Pandya.

(3.) The prosecution case, in brief, can be stated thus: