SHAHID NIZAMUDDIN SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS all the appeals arise from the common judgement and order passed by the learned Sessions Judge, they are being considered simultaneously.

(2.) FOR the sake of convenience, parties shall be referred to as per their status before the learned Sessions Judge as

(3.) ALL the appeals are directed against the judgement and order passed by the learned Sessions Judge in Sessions Case No.153 of 2009, whereby the learned Sessions Judge has convicted all the accused for the offence punishable under Section 376(2)(g) of IPC with lifeimprisonment and imposed fine of Rs.1,00,000/on each of the accused and further four years imprisonment for default in payment of fine. The learned Sessions Judge has also imposed sentence for the other offences, which shall be referred to and stated herein after.