GOPAL @ GOPI HARMANBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE in both the captioned appeals the challenge is to a selfsame order of conviction and sentence passed by the Trial Court those were heard analogously and are being disposed of by this common judgment and order.

(2.) THESE appeals are at the instance of two convicts of the offence punishable under Sections 302, 120(B) and 201 of the Indian Penal Code and is directed against an order of conviction and sentence dated 30th June, 2009 passed by the learned Sessions Judge, Anand in Sessions Case No.1 of 2009.

(3.) BY the aforesaid order, the learned Sessions Judge found the appellants guilty of the offence punishable under Sections 302, 120(B) and 201 of the Indian Penal Code and consequently sentenced them to suffer life imprisonment and a fine of Rs.500/ - each for the offence punishable under Sections 302 and 120(B) of the Indian Penal Code. In default of payment of fine, the appellants were directed to undergo further Rigorous Imprisonment for 3 months. However, so far as conviction of the offence under Section 201 of the Indian Penal Code is concerned, no separate sentence was imposed upon the appellants by the Sessions Judge. Case of the Prosecution :