RAMSINH HARISINH DABHI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) FOR the sake of brevity, both the appellants shall be referred to as the original accused No.1 and the original accused No.2, hereinafter.

(3.) THE brief facts of the case of the prosecution, as presented before the trial Court, are as under;