BACHUBHAI BALDEVJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of three convicted persons and is directed against the order of conviction and the consequent sentence dated 20th August 2009 passed by the learned Additional Sessions Judge and Presiding Officer, Fast Tract Court No.3, Ahmedabad (Rural) District, Mirzapur, Ahmedabad in Sessions Case No. 69 of 2008 thereby convicting all the three accused persons for the offence punishable under section 302, 294(b) read with Section 114 of the Indian Penal Code and sentencing them to suffer life imprisonment and a fine of Rs.3000/ - each with a stipulation that in default of payment of the fine, they would undergo simple imprisonment for further 30 days.

(2.) DURING the pendency of the appeal, appellant -accused No.2, viz. Laxmanji Shivaji Thakor, died on 8th April 2012. Thus, the appeal insofar as it relates to appellant -accused No.2, Laxmanji Shivaji Thakor stands abated.

(3.) THE translated version of the charges framed against the appellants are quoted below: -