STATE OF GUJARAT Vs. BHAGWANBHAI KARSHANBHAI BARAIYA

JUDGEMENT

(1.) SINCE both these appeals arise from the common judgment and order passed by the learned Sessions Judge, they are being decided by this common judgment.

(2.) FOR the sake of convenience, parties shall be referred to as per their status before the learned Sessions Judge as Accused1 Kishore @Keshu Karsanbhai Baraiya. A1.; Accused2 Bhagwanbhai Karsanbhai Baraiya. A2.; Accused No.3 Lakhmanbhai Karsanbhai Baraiya. A3.; and Accused No.4 Karshanbhai @Karman Jadavbhai Baraiya A4.

(3.) BOTH the appeals are directed against the judgment and order dated 29.03.2010 passed by the learned Additional Sessions Judge, Fast Track Court, Veraval camp at Una in Sessions Case No.6 of 2008.