ANJUBEN HASMUKHDAN GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No.1291 of 2009 : The appellants in this appeal are the original accused in Special Atrocity Case no.62 of 2008, who have been convicted for the offences u/s. 323 and 504 read with Sec. 114 of IPC and Sec. 3(1)(11) of the SC and ST (Prevention of Atrocities) Act, vide judgment and order dtd. 8/7/2009 passed by the learned Additional Sessions Judge, Fast Track Court, Palanpur.

(2.) Both these appeals arise out of cross-complaints and today, when the matters were taken up for hearing, learned advocate Mr. P.P. Majmudar appearing for the appellants in Criminal Appeal No.1291 of 2009 and learned advocate Mr. Paresh Patel appearing for the appellants in Criminal Appeal No.1332 of 2009 stated that the parties have arrived at an out of settlement, in support whereof, they have produced Affidavits on behalf of the original complainants in both the appeals. The Affidavits filed in both the appeals are taken on record.

(3.) In the Affidavits filed by the original complainants in both these Criminal Appeals, it has been averred that cross-complaints were filed against each other and that as on today, no dispute is prevalent between them in connection with the complaints in both the matters. It is also averred in the Affidavits that they do not have any objection if the impugned judgment and orders of conviction and sentence, which are in challenge in both these appeals, are quashed and set aside and the accused therein are acquitted of all the charges.