STATE OF GUJARAT Vs. SANJAY ALIAS HARPALSINH

JUDGEMENT

(1.) Criminal Appeal no. 1401 of 2013 is filed by the State of Gujarat against original Accused namely Sanjay @ Harpalsinh @ Sango Vikramsinh Zala, Indrajitsinh @ Chakabhai Pravinsinh Vala, Digvijaysinh @ Lalubhai Pravinsinh Vala and Ashok Kalpnath Mishra under Sec. 377 of the Code of Criminal Procedure (hereinafter referred to as the "CRPC") for enhancement of sentence under Sec. 324, 326 read with Sec. 148 of the IPC vide judgment and order dtd. 30/7/2013 passed by the Ld. Additional Sessions Judge, Court No. 2, Ahmedabad city in Sessions case No. 346 of 2005 with Sessions Case No. 368 of 2005.

(2.) Criminal Appeal No. 1412 of 2013 is filed by the State of Gujarat against original Accused Sanjay @ Harpalsinh @ Sango Vikramsinh Zala, Indrajitsinh @ Chakabhai Pravinsinh Vala, Digvijaysinh @ Lalubhai Pravinsinh Vala and Ashok Kalpnath Mishra under Sec. 378(1)(3) of the CRPC against the acquittal under Sec. 307, 325,452,427,397 and 506(1) read with Sec. 149 of the IPC vide judgment and order dtd. 30/7/2013 passed by the Ld. Additional Sessions Judge, Court No. 2, Ahmedabad city in Sessions case No. 346 of 2005 with Sessions Case No. 368 of 2005.

(3.) Criminal Appeal No. 1421 of 2013 is filed by original complainant Shivpratap Rakshpalsinh Bhadoriya against Sanjay @ Harpalsinh @ Sango Vikramsinh Zala, Indrajitsinh @ Chakabhai Pravinsinh Vala, Digvijaysinh @ Lalubhai Pravinsinh Vala, Vargheses Fransis Christian and Ashok Kalpnath Mishra under Sec. 372 of the Criminal Procedure Code, 1973 against acquittal of the accused No. 5 from all charges and other accused persons from Sec. 307, 325 452, 427, 397, 506(1) read with Sec. 149 of IPC and Sec. 25(1)(b)(a) of the Arms Act as well as Sec. 135(1) of the Bombay Police Act.