GUDDU RAJKUMAR SAKHICHAND BHARTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These appeals have been filed by the appellants - original accused under Sec. 374 of the Code of Criminal Procedure against the judgement and order dtd. 22/8/2017 passed by the learned 5th Additional Sessions Judge, Ankleshwar (hereinafter referred to as the"learned Trial Court') in Sessions Case No. 89 of 2013. The appeals have arisen out of the same impugned judgement and order and hence, are disposed of by this common judgement.

(2.) The brief facts necessary to decide the appeal are in a nutshell as under:

(3.) Being aggrieved and dissatisfied with the judgement and order of conviction, the appellant ' original accused no. 2 - Shivshankar @ Shankar Jogeshwar Khokha Yadav has filed Criminal Appeal No. 1781 of 2017 original accused no. 3 - Guddu @ Rajkumar Sakhichand Bharti has filed Criminal Appeal No. 1482 of 2017 and original accused no. 4 - Amit @ Butlu Kailash Banarasi Jaiswal has filed Criminal Appeal No. 1476 of 2017.