STATE OF GUJARAT Vs. MADHUBEN MAHESHBHAI PANCHAL

JUDGEMENT

(1.) SINCE , all the appeals arise out of the common judgment and order of the trial Court, they are heard together and disposed of by this common judgment. Criminal Appeal No. 1849 of 2008 is preferred by the appellant -State, challenging the judgment and order of the learned Additional Sessions Judge, Court No. 10, Ahmedabad City, Dated: 06.05.2008, rendered in Sessions Case No. 244 of 2006, whereby, the learned Judge recorded acquittal of original accused No. 1, whereas, Criminal Appeal No. 2003 of 2008 is preferred by the original accused Nos. 4 and 5 and Criminal Appeal No. 2103 of 2008 is preferred by the original accused Nos. 2 and 3, challenging the aforesaid judgment and order, recording their conviction under Section 302 of the IPC and sentencing them to undergo rigorous imprisonment for life and to pay fine of Rs. 500/ - by each of them and in default to undergo further rigorous imprisonment for one month.

(2.) FOR the sake of brevity all the accused will be mentioned with their original numbers, as they stood before the trial Court.

(3.) A complaint was lodged by one, Sobhnaben W/o. Chiragkumar Rajnikant Shah on 15.11.2005, at Shardaben Hospital before PI, Bapunagar Police Station, wherein, she stated that since, she was having differences with her husband, she has been residing at her parental home since about one year prior to the alleged offence along with her son, her mother and the brother in relation, Babubhai @ Mehboob and she used to work in a chemist's shop.