BHARWAD GOKUL TOGABHAI Vs. STATE OF GUJARAT

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 Accused2 (Bharwad Punjabhai Radabhai) (A2); Accused3 (Bharwad Makhabhai Punjabhai (A3); Accused No.7 (Bharwad Gokul Togabhai) (A7); Accused No.9 (Bharwad Ukabhai Lakhmanbhai) (A 9); and Accused No.11 (Bharwad Khengabhai Arjanbhai (A11).

(3.) BOTH the appeals are directed against the judgment and order dated 12.02.2009 passed by the learned Additional Sessions Judge, Fast Track Court No.3, Camp at Botad in Sessions Case No.145 of 2007.