SANJAYKUMAR HIRABHAI SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE appeals arise out of a common judgment dated 25.6.2008 rendered by the learned Sessions Judge, Gandhinagar, in Sessions Case No.10/2008.

(2.) BRIEFLY stated prosecution version was as follows :

(3.) ACCUSED no.1 Rajubhai Babarbhai has filed Criminal Appeal No.662/2009 challenging his conviction. Accused no.2 Shanjaykumar Hirabhai Sharma has filed Criminal Appeal No.358/2009 challenging his conviction. State has preferred Criminal Appeal No.2223/2008 seeking enhancement of the sentences imposed on both the accused, while Criminal Appeal No.2224/2008 has been filed challenging the acquittal of accused no.3 and 4. Though lengthy evidence was laid before the Court below, we may refer only to the relevant parts thereof.