RAJESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Criminal Appeal No. 1004 of 2017 is preferred by the Org. Accused No. 2-Ravi @ Pagli Son of Pavankumar Amarnath Pande whereas, the Criminal Appeal No. 1149 of 2018 is preferred by the Org. Accused No. 4-Rajesh @ Rajio @ Chor Son of Nareshbhai Mali under the provisions of Sec. 374(2) of the Criminal Procedure Code against the judgment and order of conviction dtd. 19/4/2016 passed by the Ld. Additional Sessions Judge, Ahmedabad in Sessions Case No. 100/2014 wherein, the Accused were convicted for life imprisonment under Sec. 302 of the IPC and one month RI under Sec. 135(1) of the Gujarat Police Act. Since both these appeals arise out from the same Sessions Case being Sessions Case No. 100/2014, they are decided by this common judgment.

(2.) Facts in the nutshell as they appear from the record are that:-

(3.) Heard Ld. Advocate Mr. Harnish Darji for Criminal Appeal No. 1159 of 2018 and Ld. Advocate Mr. Vaibhav Vyas for Criminal Appeal No. 1004 of 2017.