STATE OF GUJARAT Vs. UMANGBHAI LALITBHAI THAKKAR

JUDGEMENT

(1.) The Criminal Confirmation case as well as the two Criminal Appeals arise from a selfsame judgment and order of conviction and sentence passed by the 2nd Additional Sessions Judge, Dhrangadhra, Surendranagar dtd. 31/3/2021 in Sessions Case No.28 of 2018, all these are heard analogously and are being disposed of by this common judgment and order.

(2.) Criminal Appeal No.712 of 2021 is at the instance of a convict accused, viz. Umangbhai Lalitbhai Thakkar (original accused No.1), whereas Criminal Appeal No.1524 of 2021 is at the instance of a convict accused, viz. Kankuben W/o Khodabhai Morubhai Panvecha (original accused No.2).

(3.) Both the appeals are directed against the order of conviction and death sentence dtd. 31/3/2021 passed by 2nd Additional Sessions Judge, Dhrangadhra, Surendranagar dtd. 31/3/2021 in Sessions Case No.28 of 2018, by which the Sessions Judge found the appellants guilty of the offence punishable under Ss. 302 and 114 of the Indian Penal Code, and consequently, sentenced them to capital punishment.