SIKANDAR RAHEMTULLAH KHATRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AT the outset, it may be noted that these matters were listed for hearing before this Court on 23.09.2013. However, the same were adjourned to today, with a view to enable the office to place the appeal filed by the original accused No. 2, i.e. Criminal Appeal No. 2635 of 2008, along with these matters.

(2.) TODAY , Ms. Shah, learned APP, reported that the aforesaid appeal filed by the original accused No. 2 in Sessions Case No. 1 of 2007 was disposed of by the Division Bench of this Court vide judgment and order dated 21.04.2009. While disposing of the said appeal, the Division Bench passed the following order;

(3.) THUS , the present appeals filed by the original accused Nos. 1 and 3 in the aforesaid sessions case, which arise out of the common judgment and order of the trial Court dated 30.06.2008, are taken up for hearing together and are disposed of by this common judgment.