RAGHUJI GOBARJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These Appeals Arise Out Of The Same Incident and involve common questions on law and facts. Hence,

(2.) Challenge in the first four appeals, viz. Criminal Appeals No.1409/2011, 1533/2011, 1535/2011 & 36/2012, is to the judgment and order dated 13.09.2011 passed by the learned Addl. Sessions Judge, Mahesana in Sessions Case No.106/2010 whereby, original accused no.1Thakor Rameshji @ Gugaji Gobarji was convicted for the offence u/s.302 and 323 IPC and Section 135 BP Act; original accused no.2Thakor Raghuji Gobarji was convicted for the offence u/s.323 & 324 IPC and Section 135 BP Act; and original accused no.3Thakor Gopalji Pratapji & original accused no.4Thakor Ramaji Ganeshji were convicted for the offences u/s.323 IPC; whereas, original accused no.5Thakor Gobarji Juhaji was acquitted from all the charges framed against him. Criminal Appeals No.1409/2011 & 36/2012 is filed by original accused no.2Thakor Raghuji Gobarji & original accused no.1Thakor Rameshji @ Gugaji Gobarji respectively against their conviction;

(3.) The Facts In Brief Giving Rise To The Filing of present appeals are as under; For the purpose of this judgment, Sessions Case No.106/2010 is taken as the lead matter.