(1.) CRIMINAL Appeal No.2222/2006 is preferred by original accused no.2, Criminal Appeal No.2223/2006 by original accused no.5, Criminal Appeal No.2224/2006 by original accused no.6, Criminal Appeal No.2225/2006 by original accused no.7, Criminal Appeal No.717/2007 by original accused no.1 and Criminal Appeal No.1368/2008 by original accused no.3 & 4.
(2.) SINCE the appeals pertain to the same incident and were decided by a common judgment by the Sessions Court, they are being disposed of by this common judgment and order.
(3.) TO appreciate the case on hand, we may refer to the oral as well as documentary evidence on record adduced before the trial Court. The prosecution had examined Shakuben Chandubhai Tadvi as PW1 at Exhibit21, Rasikbhai Ganpatbhai Tadvi as PW2 at Exhibit23, Jitaben Mangubhai as PW3 at Exhibit24, Bhikhabhai Kabhai Tadvi as PW4 at Exhibit25, Kokilaben Bachubhai Tadvi as PW5 at Exhibit26, Ishwarbhai Mohanbhai Tadvi as PW6 at Exhibit27, Chimanbhai Parsottambhai Parmar as PW15 at Exhibit92, Azgarali Mohammadali Sheikh as PW9 at Exhibit44, Samsubhai Rasulbhai Ghanchi as PW10 at Exhibit60, Musabhai Mohammadbhai as PW11 at Exhibit 72, Ravindrabhai Khodabhai Tadvi as PW12 at Exhibit84, Sanjaybhai Ramanbhai Tadvi as PW13 at Exhibit86, Dr. Sutapa Satyendranath Rai as PW7 at Exhibit28, Dr. Amarnath Sitanath Gupta as PW8 at Exhibit32, Dr. Ramprakash Ramsevak Gupta as PW16 at Exhibit96, Vinubhai Chimanbhai Patanwadiya as PW14 at Exhibit89 and Ankurbhai Chotubhai Patel as PW17 at Exhibit101. Several documentary evidence were also collected.