SURESHKUMAR @ SURIYO DEVENDRABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE , both the appeals arise out of common judgment and order, they are heard together and disposed of by this common judgment.

(2.) CRIMINAL Appeal No. 734 of 2007 is preferred by the original accused No.2, whereas, Criminal Appeal No. 894 of 2007 is preferred by the original accused No.1. For the sake of brevity, both the appellants shall be mentioned as the original accused No.1 and the original accused No.2, herein after.

(3.) THE learned Additional Session Judge was also pleased to convict the original accused No.2 for the offence punishable under Section 324 read with Section 114 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs.500/- and in case of default to undergo further imprisonment for fifteen days.