DEEPAKBHAI BACHUBHAI PRAJAPATI 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. 7/8/2018 passed by the learned 10th Additional Sessions Judge, Vadodara (here in after referred to as the"learned Trial Court') in Sessions Case No. 07 of 2015. The appellants - original accused no. 1 - Dipakbhai Bachubhai Prajapati and accused no. 3 - Ganesh @ Ganu @ Ganio Nilkanth have filed Criminal Appeal No. 1596 of 2018, appellant- original accused no. 4 - Subhas Rajendra @ Umajirav Barokar has filed Criminal Appeal No. 1397 of 2018 and appellant- original accused no. 2 ' Abdul @ Munno @ Thumsup Rahemanbhai Shaikh has filed Criminal Appeal no. 1442 of 2018 and all 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: 2. 1 As per the case of the prosecution, the deceased Prahladbhai had loaned some money to the accused no. 1 Deepakbhai to do business of

(3.) Being aggrieved and dissatisfied with the judgement and order of conviction, the appellants - original accused no. 1 - Dipakbhai Bachubhai Prajapati and accused no. 3 - Ganesh @ Ganu @ Ganio Nilkanth have filed Criminal Appeal No. 1596 of 2018, appellant- original accused no. 4 - Subhas Rajendra @ Umajirav Barokar has filed Criminal Appeal No. 1397 of 2018 and appellant- original accused no. 2 ' Abdul @ Munno @ Thumsup Rahemanbhai Shaikh has filed Criminal Appeal no. 1442 of 2018.