STATE OF GUJARAT Vs. LIYAKATHUSEIN AND ORS.

JUDGEMENT

(1.) IN Criminal Appeal No. 308/2006, learned Advocate Mr. Ashish M. Dagli appears for the respondents accused. In Criminal Appeal No. 309/2006, no objection has been taken and the respondent accused No. 2 - Mumtaj @ Mamri Kamrudin Ansari has expired on 08.05.2015. Hence, the Appeal qua him abates. Both the above appeals arise out of Sessions Cases No. 265/2002 and 270/2002 and hence, both the above Appeals are heard together.

(2.) HEARD learned Special Public Prosecutor Mr. J.M. Panchal for the appellant - State and learned Advocate Mr. Ashish M. Dagli for the respondents No. 1 - 3.

(3.) THE case in brief and the incident which occurred on 01.03.2002 are as under: - -