VIMAL MAGANBHAI RAMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these appeals arise out of the same judgment and order and hence, they are decided by this common judgment.

(2.) Challenge In These Appeals Is To The Judgment and order dated 14.09.2010 passed by the learned Presiding Officer and Addl. Sessions Judge, Fast Track Court No.4, Rajkot in Sessions Case No.58/2008 whereby, original accused no.1 & 2 were convicted for the offences punishable u/s.302, 201, 109 & 188 r/w. Section 120(B) of Indian Penal Code ("IPC" for short). For conviction u/s.302 IPC, both the accused were sentenced to undergo RI for life and fine of Rs.25,000/ and in case of default, SI for a further period of six months. For conviction u/s.201, 109 & 188 r/w. Section 120(B) IPC, both the accused were sentenced to undergo RI for three years and fine of Rs.5000/ each and in case of default, SI for a further period of one month. All the sentences were ordered to run concurrently. The sentence already undergone by the accused was given setoff.

(3.) Criminal Appeal No.1895/2010 has been preferred by original accused no.1 whereas, Criminal Appeal No.1895/2010 has been preferred by original accused no.2.