BALVANT @ BHAKUDA VALJIBHAI MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BOTH these appeals arise out of the same judgment and order and hence, they are decided by this common judgment.

(2.) CHALLENGE in these appeals is to the judgment and order passed by the learned Addl. Sessions Judge and Presiding Officer, Fast Track Court No.2, Dahod in Sessions Case No.49/2006 dated 12.10.2006 whereby, both the original accused were convicted for the offences punishable u/s. 302, 337 and 504 r/w. Section 114 of Indian Penal Code (for short, 'the IPC').

(3.) CRIMINAL Appeal No.1896/2006 has been preferred by original accused no.2 whereas, Criminal Appeal No.1897/2006 has been filed by original accused no.1 against the impugned judgment and order of conviction.