GAUTAM MANUBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants accused have been found guilty of commission of offence under Sections 302 & 452 of Indian Penal Code and have been awarded life imprisonment and fine of Rs. 5,000/ - each, in default, rigorous imprisonment for one year u/s 302 of Indian Penal Code and rigorous imprisonment for five years and fine of Rs. 2000/ - each, in default, simple imprisonment for six months u/s 452 of Indian Penal Code by learned Additional Sessions Judge, Ahmedabad vide judgement and order dated 19.12.2007 passed in Sessions Case No. 149 of 2007.

(2.) THE gist of the prosecution story is mentioned hereinbelow: -

(3.) AT the outset it shall be pertinent to mention that Mr. Kapadia, learned advocate appearing for the appellants accused stated that the appellants have taken away the papers from him. This court is of the opinion that considering the fact that the appellants have not yet engaged any other lawyer, granting adjournment on this ground will only unnecessarily keep the matter pending. Therefore, at the special request of the Court Mr. Kapadia has agreed to assist the Court as far as the merits of the case goes and he has argued the case of the appellants to the fullest extent. We appreciate this endeavour made by Mr. Kapadia.