SURENDRASINH RANJITSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) APPLICANT seeks suspension of sentence and bail pending appeal in connection with Sessions Case No. 54 of 2007. By judgement dated 31.03.2011, the learned Additional Sessions Judge convicted present applicant for offence under Sections 143, 147, 148, 302, 427 read with Section 149 of IPC. The present applicant and other convicts have been sentenced to life imprisonment.

(2.) THE prosecution case was that due to animosity and bad blood flowing out of property disputes, the accused had come armed with deadly weapons in two cars and intercepted a Tavera car, in which, the deceased and several other persons were travelling. This happened in a public place. After forcing the car to stop, the glasses of the car were broken. The deceased was dragged out of the car. He was given blows on various parts of the body by sharp cutting weapons. While still alive and in bleeding condition, he was dumped in the dicky of one of the cars in in which the accused had arrived. He was, thereafter, taken to a place called Darbargadh where, he later on died.

(3.) PREVIOUSLY , this applicant he had moved a bail application being Criminal Misc. Application No. 5327 of 2013, which came to be disposed of by Division Bench of this Court on 22.04.2013 in following manner: "After the matter was heard at length and as the Court was not inclined to release the applicant on bail, Shri K.B. Anandjiwala,learned advocate appearing for the applicant seeks permission to withdraw the present application submitting that he is withdrawing the present application at this stage 'without observing anything at this stage'. The present application is dismissed as withdrawn. Rule is discharged."