BHOPABHAI RATNABHAI AALGOTAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BOTH these appeals arise from the common judgement and order of conviction and sentence passed by the learned Additional Sessions Judge and they are being considered simultaneously.

(2.) FOR the sake of convenience, parties shall be referred to as per their status before the learned Sessions Judge as A -1 (Ramabhai Paanchabhai Aalgotar, A -2 (Devabhai Paanchabhai Aalgotar, A -3 (Laakhabhai Nathabhai Aalgotar, A -4 (Bhopabhai Ratnabhai Aalgotar, A -5 (Munnabhai Sarabhai Aalgotar and A -6 (Nathabhai Valabhai Aalgotar).

(3.) BOTH these appeals are directed against the judgement and order passed by the learned Additional Sessions Judge in Sessions Case No.5 of 2009, whereby the learned Judge has convicted all for the offence punishable under Sections 302 and 149 of Indian Penal Code with life -imprisonment and imposed a fine of Rs. 500/ - each and in default to further undergo imprisonment for 1 year. The learned Judge has not imposed any separate sentence for the offence under Sections 143, 147, 148, 324 of Indian Penal Code and under Section 135 of Bombay Police Act and all the sentences run concurrently .