BIPINBHAI RAMJIBHAI VEGAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE , both the appeals arise out of the common judgment and order of the trial Court, Dated : 11.07.2006, they are heard together and disposed of by this common judgment.

(2.) CRIMINAL Appeal No. 1738 of 2006 is preferred by the original accused No.5, challenging his conviction recorded by the trial Court under Section 302 of the Indian Penal Code and imposing punishment of imprisonment for life and to pay fine of Rs.5,000/ - and in default to undergo imprisonment for further five months as well as his conviction under Section 135 of the Bombay Police Act and imposing punishment of imprisonment for six months, whereas, Criminal Appeal No. 2079 of 2006 is filed by the State, challenging the acquittal of original accused Nos. 1 and 3, vide judgment and order rendered by the Ld. Presiding Officer, Fast Track Court No. 7, Surat, in Sessions Case No. 10 of 2004.

(3.) FOR the sake of brevity, all the accused shall be mentioned with their original numbers, respectively.