CHIMANBHAI VAJABHAI PAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of two convicted persons and is directed against the order of conviction dated February 8, 2008 passed by the leaned Additional Sessions Judge, 4th Fast Track Court, Panchmahals at Godhra, in Sessions Case No. 16 of 2007, by which the learned Sessions Judge found the appellants guilty under the provisions of Sections 302, 324, 504 and 114 of Indian Penal Code ["IPC" for short] and also under Section 135 of the Bombay Police Act.

(2.) THE relevant part of the order of sentences imposed by the learned Sessions Judge is quoted below.

(3.) THE case made out by the prosecution may be summed up thus: