RAVI @ KALARIYO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the facts of the case and issue involved in all the appeals are identical and arise out of the same judgment and therefore, all these appeals are taken up together and are being disposed of by this common judgment.

(2.) Vide judgment and order dtd. 23/5/2016 passed in Sessions Case No. 94 of 2014, the learned Additional Sessions Judge, Ahmedabad convicted and sentenced the appellants accused for the offences punishable under Ss. 452, 397, 302 read with Sec. 120B of the Indian Penal Code and Sec. 135 of the Gujarat Police Act, 1951. The sentence awarded is tabulated hereunder: <IMG>JUDGEMENT_39_LAWS(GJH)2_2025_1.jpg</IMG>

(3.) The case of the prosecution leading to file these conviction appeals is as follows: