GANPATSINH KHETSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present applications have been filed by the applicants - original accused under Sec. 397 r/w 401 of the Code of Criminal Procedure,1973 (herein after referred to as the "Code") challenging the judgment and order dtd. 24/4/2013 passed Sessions Judge, Amreli in Criminal Appeal No.18 of 2011, Criminal Appeal No.17 of 2011, Criminal Appeal No.12 of 2011, whereby the appeals filed by the present applicants against the order of conviction dtd. 15/4/2011 passed by JMFC, Lathi in Criminal Case No.44 of 2005 convicting the present applicants for the offence punishable under Sec. 223 r/w 114 of the Indian Penal Code, 1860 (herein after referred to as the "IPC") were dismissed.

(2.) The facts and circumstance giving rise to filing of present applications are as under:-

(3.) Being aggrieved and dissatisfied with same, the applicants have preferred present revision applications.