KHUMABHAI RAMSUBHAI BHENDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants -original accused have filed the present appeal challenging the judgment and order dated 03.05.1994 passed by the learned Additional Sessions Judge, Panchmahal at Godhra in Sessions Case No.15/1993, whereby the learned Additional Sessions Judge, Panchmahal at Godhra convicted and sentenced the original accused -present appellants of this criminal appeal for the offence punishable under Sections 363 and 366 of the Indian Penal Code (for short "IPC") and sentenced them to rigorous imprisonment for three years for each of the offences with a fine of Rs.250/ - each, in default, to further undergo simple imprisonment for 10 days for each of the offences. The learned Additional Sessions Judge, Panchmahal at Godhra acquitted them for the offences under Section 324, 504 and 114 of IPC and Section 135 of the Bombay Police Act.

(2.) THE Court (Coram: Z.K. Saiyed, J.) passed the order dated 09.05.2011 which reads as under:

(3.) THE brief facts of the case of the prosecution, as set out before the learned Trial Court, read as under: