THAKORE AMRATJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Appeal is taken up in view of the order passed by the Supreme Court dated 1 st August 2023 in Criminal Appeal No.2296 of 2023, whereby the Supreme Court has directed this Court to hear the captioned Criminal Appeal as far as possible preferably within a period of six months.

(2.) The occasion for the present appellants to approach the Supreme Court was the judgment and order dated 17 th March 2016 passed in Criminal Appeal No.2488 of 2008 and captioned Criminal Appeal No.2186 of 2008, wherein and whereby a Coordinate Bench of this Court had confirmed the conviction of the present appellants recorded by the trial court convicting them for the offence punishable under Sec. 325 of the Indian Penal Code and sentencing them for three years and a fine of Rs.100.00=00.

(3.) By the said judgment and order, the conviction recorded by the trial court in case of accused no.7 under the provisions of Sec. 302 of the Indian Penal Code has been modified to that of under Sec. 304 Part (I) of the IPC and he was sentenced for 10 years rigorous imprisonment. The same was also challenged before the Supreme Court.