SATYAVIRSINH MEGHSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants, after, trial in Sessions Case No. 250 of 2004, before the learned Additional Session Judge, Ahmedabad, Court No. 7, were inter alia sentenced to life imprisonment by the impugned judgment and order, Dated : 31st January, 2005, holding the appellants guilty for the offence punishable under Section 302, 294(B) of the Indian Penal Code and Section 135(1) of the Bombay Police Act.

(2.) BEING aggrieved by the said judgment and order, they have approached this Court by way of three different appeals.

(3.) THE trial Court also recorded in its judgment that,