THAKOR MERAJI CHANDUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Four accused persons, the appellants herein, were convicted for the offences punishable u/S.302, 324, 323 r/w. Section 34 of Indian Penal Code and Section 135 of Bombay Police Act, by judgment and order dated 06.02.2007 passed by the learned Addl. Sessions Judge and Presiding Officer, Fast Track Court No.2, Ahmedabad (Rural), Mirzapur, Ahmedabad in Sessions Case No.34 of 1999.

(2.) The genesis of the offence and the incident is as narrated in the complaint at Exhibit117. The deceased Natvarji Halaji Thakore, before breathing his last, gave the graphic picture and the FIR. On the basis of the said FIR, the investigation was started. The FIR, having been lodged, all the four accused persons, the appellants herein, were arrested. The accused were, therefore, arraigned for the commission of the said offences. They were committed to the Sessions Court, Ahmedabad (Rural), who convicted them on 06.02.2007, by passing the impugned judgment and order.

(3.) We have gone through the prosecution evidence where about 22 witnesses were examined. They are as under : - <FRM>JUDGEMENT_823_GLH3_20131.htm</FRM>