LAWS(GJH)-2013-8-100

BHANGI MUKESHBHAI @ SHETTI AMRATBHAI Vs. STATE OF GUJARAT

Decided On August 27, 2013
Bhangi Mukeshbhai @ Shetti Amratbhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) THESE appeals arise out of the same judgment and order and therefore, they are decided by this common judgment.

(2.) CRIMINAL Appeal No.1427/2007 has been preferred by original accused no.2 and joining the bandwagon, two other accused persons, being original accused no.1 and 3, preferred Criminal Appeals No.2007/2008 and 2394/2009 respectively belatedly challenging the impugned judgment and order.

(3.) ANTECEDENT facts of this case, which require brief mention, are these;