SATISHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these Criminal Appeals arise out of the judgment and order dtd. 21/1/2013 passed by the Sessions Judge, Surendranagar in Sessions Case No. 20 of 2012, by which, both the appellants have been convicted:-(i) for the offence punishable under Ss. 302 and 114 of the Indian Penal Code and are ordered to undergo life imprisonment and fine of Rs.5,000.00, and in default of fine, are ordered to undergo further rigorous imprisonment of one year (ii) for the offence punishable under Ss. 447 and 114 of the Indian Penal Code, the appellants are ordered to undergo 3 years rigorous imprisonment and (iii) for the offence punishable under Sec. 135 of the Bombay Police Act, the appellants are ordered to undergo one year rigorous imprisonment and fine of Rs.1,000.00 and in default of fine, are ordered to undergo further rigorous imprisonment of one month.

(2.) Heard learned advocate Mr. Ashish M. Dagli appearing for the appellants and learned APP Mr. Hardik Soni appearing for the respondent State.

(3.) As both the appeals arise out of the common judgment and order of conviction, both the appeals are tagged together and this Court has heard both these appeals and by this common judgment and order are being disposed off.