ANWARHUSSEIN ABDUL RASHID SHEI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AT the outset, it is required to be noted that Criminal Appeal No.352 of 2006 is preferred by original accused No.2, who is also appellant No.2 in Criminal Appeal No.2503 of 2005 challenging the said judgment and order and therefore in view of duplication of filing appeal, Criminal Appeal No.352 of 2006 does not survive and stands disposed of accordingly.

(2.) APPELLANTS , having been sentenced inter alia to imprisonment for life for the offences punishable under Sections 364A read with Section 149, 120 and 114 of the Indian Penal Code on finding guilty by the learned Sessions Judge, Surat by judgment and order dated 19/09/2005 rendered in Sessions Case No.121 of 2003, being aggrieved are before this Court. Appellants No.1, 2 and 3, amongst whom, Nos.2 and 3 are absconding, are original accused Nos.1, 2 and 3 in the above referred case.

(3.) TO establish its case, the prosecution has examined various witnesses as also relevant and necessary documentary evidence was brought on record, on appreciation of which the learned trial Judge found the appellants guilty of the offence as aforesaid.