KANTIBHAI P. GAMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the appellants and Mr. K.L. Pandya, learned Additional Public Prosecutor for the respondent -State.

(2.) CRIMINAL Appeal No. 1287 of 2010 is preferred by Kantibhai P. Gamar being original accused No. 2, whereas, Criminal Appeal No. 160 of 2011 is preferred by Babubhai Bhanabhai Khokharia being original accused No. 1. The impugned judgment is dated 29.4.2010 in Sessions Case No. 10 of 2010 by the Sessions Judge, Palanpur, wherein, Sessions court has awarded sentence to both the appellants, as under: - -

(3.) THE sessions court has framed the charges at Exh. 7 on 24.2.2010, wherein, it is alleged that on 31.10.2009 at about 4.30 pm both the appellants have looted the complainant and his wife and taken away golden and silver ornaments and mobile phone and cash amount from them and while doing so, they have inflicted injuries on neck and hands of both the complainants.