MOHAN SUNDERSHAN NAIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed by the appellants ' original accused nos. 1 to 5 and 7 under Sec. 374 of Code of Criminal Procedure, 1973 ('Cr.P.C.', in short) against the judgement of conviction and order of sentence dtd. 26/2/2006 passed by the learned Additional Sessions Judge, Fast Track Court, Surat in Sessions Case no. 284 of 1997, wherein, the appellants came to be tried for offences punishable under Ss. 147, 148, 149, 436, 427, 323 and 506(2) of the Indian Penal Code, 1860 (old) ('IPC', for short). The trial Court, after appreciation of the evidence, convicted the appellants and they were sentenced as under: <FRM>JUDGEMENT_53_LAWS(GJH)12_2024_1.html</FRM>

(2.) Facts and circumstances giving rise to file this appeal are as under:

(3.) On the basis of material on record, the charges were framed against the appellants at Exh. 11, to which they pleaded not guilty and therefore, they came to be tried by the trial Court, accordingly.