NASIR RAHIMBHAI METAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE , all the appeals arise out of the common judgment and order, Dated : 12.04.2007, they are heard together and disposed of by this common judgment.

(2.) CRIMINAL Appeal No. 843 of 2007 is preferred by the original accused Nos. 1 and 2, Criminal Appeal No. 859 is preferred by the original accused No. 3, whereas, Criminal Appeal No. 1439 of 2007 is preferred by the original accused No.2, who also happens to be appellant No.2 in Criminal Appeal No. 843 of 2007.

(3.) THE brief facts of the case put forward by the prosecution before the trial Court reads as under;