NARSINHBHAI SONJIBHAIBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ALL these appeals arise out of the same incident as also the judgment and order passed against the accused is common. Therefore, these appeals are decided together by this common judgment.

(2.) CHALLENGE in these appeals is to the common judgment and order dated passed by the learned Additional Sessions Judge, Fast Track Court No.3, Baruch, in Sessions Case No.57 of 2007 dated 31.07.2007, whereby the learned Trial Judge has convicted the appellant, original accused Nos.1 to 4 under sections 302 and 201 of Indian Penal Code (for short, the IPC ) r/w. Section 120(B) of the IPC and sentenced to undergo life imprisonment and to pay a fine of Rs. 1,000/each, in default, to undergo further imprisonment for six months.

(3.) THE facts in a nutshell are as under;