PARMAR ISHWARBHAI BHAI KALIDAS Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) CRIMINAL Appeal No. 1908 of 2006 is preferred by the original accused in Sessions Case No. 111 of 2002, whereby, he has challenged the judgment and order of the learned Additional Sessions Judge, Court No. 18, Ahmedabad, rendered in the aforesaid sessions case, recording his conviction under Section 302 of the IPC and sentencing him to undergo rigorous imprisonment for life and to pay fine of Rs.5000/ - and in default to undergo further rigorous imprisonment for six months. The appellant, therein, was also convicted for the offence punishable under Section 307 of the IPC and was sentenced to undergo rigorous imprisonment for five years and to pay fine of Rs.2000/ - and in default to undergo further rigorous imprisonment for two months.

(3.) CRIMINAL Appeal No. 1471 of 2003 is preferred by the original accused Nos. 1 and 2 in Sessions Case No. 130 of 2003, whereby, they have challenged the judgment and order of the learned Additional Sessions Judge, Court No. 18, Ahmedabad, rendered in the aforesaid sessions case, recording their conviction under Section 323 of the IPC and sentencing them to undergo rigorous imprisonment for nine months and to pay fine of Rs.1000/ - by each of them and in default to undergo further rigorous imprisonment for one month.