KISHAN KANJIBHAI DHULABHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ALL these appeals arise from the selfsame judgment of the learned Additional Sessions Judge, Fast Track Court No.1, Ahmedabad City, rendered in Sessions case No.321 of 2007 and therefore, they are being disposed of by this common judgment.

(2.) CRIMINAL Appeal No.1523 of 2009, 1743 of 2009, 462 of 2010 and 1984 of 2010 are preferred by the original accused personsappellants herein while Criminal Appeal No.1557 of 2010 is preferred by the State for punishing the original accused No.1Mukesh @ Kalu Kanjibhai Patni, original accused No.3Shankar Asuji Gomar (Bhil) and original accused No.4Vihaji Bachuji Thakor under Section 376(G) of the I.P. Code.

(3.) THE appellants have challenged their conviction and order of sentence dated 14.05.2009 passed by the learned Additional Sessions Judge, Fast Track Court No.1, Ahmedabad City, in Sessions Case No.321 of 2007, whereby the appellantsoriginal accused are convicted for the offences punishable under Sections 376, 363, 366(A) and 120(B) of the Indian Penal Code ( for short the "I.P. Code").