HASMUKHGIRI HARIGIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE , both the appeals arise out of common judgment and order of the trial Court, they are heard together and disposed off by this common judgment.

(2.) FOR the sake of convenience the parties shall be referred to as they stood before the trial Court.

(3.) CRIMINAL Appeal No. 1133 of 1994 is preferred by the original accused Nos. 1 and 2, challenging the judgment and order of the learned Special Judge, Rajkot (for short, 'the trial Court'), Dated : 15.11.1994, whereby the learned trial Court convicted and sentenced accused Nos. 1 and 2 as under;