KRISHNAJI @ KRISHNUJI LALSANGJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE all 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 Thakor Krishnaji @Krishnuji Lalsangji.A1.; Accused2 Thakor DashrathjiLalsangji. A2.; Accused No.3 Thakor Balvantji Pabaji.A3.; Accused No.4 Thakor Bharaji @Bharatsang Lalsangji.A4.; Accused No.5 Thakor Babraji Thakhuji.A5.; Accused No.6 Thakor Bhailalji @Visnuji Lalsangji. A6. and Accused No.7 Thakor Lalsangji Balsangji.A7.

(3.) ALL these appeals are directed against the judgment and order dated 27.04.2010 passed by the learned Additional Sessions Judge, FTDC No.2, Patan in Sessions Case No.28 of 2009.