(1.) SINCE , all the appeals arise out of a common judgment and order, they are heard together and disposed of by this common judgment.
(2.) CRIMINAL Appeal No. 241 of 2006 is preferred by the original accused No. 7, Bharatbhai Punjabhai Damor, in Sessions Case No.68 of 2003, whereas, Criminal Appeal No. 243 of 2006 is preferred by the original accused Nos. 5, Dhana Rupabhai Salot, and original accused No. 16, Raising Punjabhai Damor, in Sessions Case No. 257 of 2003, whereby, they have challenged the judgment and order of the trail Court recording their conviction under Section 364 of the Indian Penal Code and sentencing them to undergo imprisonment for ten years and to pay a fine of Rs.250/ - by each of them and in case of default to undergo further imprisonment for 15 days.
(3.) CRIMINAL Appeal Nos. 521 to 524 of 2006 are preferred by the appellant -State, challenging the acquittal of (1) original accused in Sessions Case No. 34 of 2005, (2) original accused Nos. 1 to 7 in Sessions Case No. 143 of 2002, (3) original accused Nos. 1 to 6 and 8 in Sessions Case No. 68 of 2003 and (4) original accused Nos. 1 to 4, 6 to 15 and 17 and 18 in Sessions Case No. 257 of 2003.
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