PATEL BABUBHAI BHAGVANDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since, the facts of the case and issue involved in 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.) The conviction appeal (Criminal Appeal No.85 of 2009) is fled by the accused herein against the judgment of conviction and order of sentence dtd. 31/12/2008 passed by the learned Sessions Judge, Gandhinagar in Sessions Case No.90 of 2007, whereby the accused viz. (I) Babubhai Bhagvandas, (II) Vasant Bababhai (III) Bababhai Ishwarbhai and (IV) Jashiben Babubhai came to be convicted for the ofences punishable under Ss. 307, 324, 323, 504 read with Sec. 114 of the Indian Penal Code and they were sentenced as under: <IMG>JUDGEMENT_59_LAWS(GJH)5_2025_1.jpg</IMG> <IMG>JUDGEMENT_59_LAWS(GJH)5_2025_2.jpg</IMG>

(3.) The appeal (Criminal Appeal No.307 of 2009) under Sec. 377 of the Cr.P.C. is fled by the State against the aforesaid sentence on the ground of its inadequacy.