RAJU Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Vide judgment and order dtd. 27/3/2019, passed in Sessions Case No.167 of 2013, the Additional Sessions Judge at Rajkot convicted the appellant - Raju Gohel for the offence of murder punishable under Sec. 302 Indian Penal Code and sentenced to suffer life imprisonment. The learned Additional Sessions Judge while disposing the sessions case, has acquitted two accused namely Mahesh Gohel and Kiran Gohel.

(3.) The appellant - Raju Gohel has questioned the correctness and validity of his convicting by preferring conviction appeal being Criminal Appeal No.1309 of 2019, whereas, the original complainant - Tulsibhai Nasit, has filed acquittal appeal being Criminal Appeal No.1351 of 2019 qua the acquittal of co-accused as referred herein above.