DAUD OSMAN KUMBHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants ­ ori. Accused no. 1,6,16 and 19 have preferred Criminal Appeal No. 2296/2005 under sec. 37492) of the Code of Criminasl Procedure against the judgment and order of conviction and sentence dated 31.8.2005 passed by the learned Addl. Sessions Judge, (Fast Track Court No. 2) Bhuj in Sessions Case No. 11/2001, whereby, the appellants ­ ori. Accused no. 1,6,16 and 19 have been convicted for the offence under sec. 302 read with section 34 of IPC and sentenced them to undergo imprisonment for life and to pay a fine of Rs. 2000/-each, and in default, to undergo further R/I for six months.

(2.) THE appellants ­ ori. Accused no. 4, 7, 10, 12, 15 and 20 have preferred Criminal Appeal No. 1945/2005 under sec. 374(2) of Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 31.8.2005 passed by the learned Addl. Sessions Judge, (Fast Track Court No. 2) Bhuj in Sessions Case No. 11/2001, whereby, the appellants ­ ori. Accused no. 4, 7, 10, 12, 15 and 20 have been convicted for the offence punishable under section 307 read with section 34 of IPC and sentenced them to undergo imprisonment for three years and to pay a fine of Rs. 2000/-each, in default, to further undergo R/I for six months.

(3.) THE appellant-State has preferred Criminal Appeal No. 59/2006 under sec. 377 of Code of Criminal Procedure against the judgment and order dated 31.8.2005 passed by the learned Addl. Sessions Judge, (Fast Track Court No. 2), Bhuj in Sessions Case No. 11/2001, for enhancement of sentence of opponents- original accused No. 4,7,10,12,15 and 20.