BHATHIBHAI @ BHIKHO CHHOTABHAISODHA PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No.1726/2006 is preferred by Jenabhai @ Ratilal Punjabhai Chauhan, whereas Criminal Appeal No.1580/2006 is preferred by Bhathibhai @ Bhikho Chootabhai Sodha Parmar and Bhikhiben Jenabhai @ Ratilal Punjabhai Chauhan. All the appellants have challenged the order of their conviction u/Ss. 343, 323, 504, 506(2) and 114 of IPC by the Additional Sessions Judge and Presiding Officer, 13th Fast Track Court, Nadiad on 5.8.2006 in Sessions Case No.88/2006.

(2.) Appellant - Jenabhai @ Ratilal Punjabhai Chauhan was convicted for 8 years u/S.304 with penalty of Rs.7,000/- and for 1 years each u/Ss. 504 and 506(2) with penalty of Rs.2,000/- separately for each section with further direction to undergo imprisonment for additional six months in default of payment of penalty.

(3.) Whereas, Bhathibhai @ Bhikho Chootabhai Sodha Parmar and Bhikhiben Jenabhai @ Ratilal Punjabhai Chauhan were convicted for simple imprisonment of one year and penalty of Rs.2,000/- differently for each sections i.e. 323, 504, 506(2) with a condition that in default of payment of penalty, he has to undergo additional imprisonment for two months.