SUNIL 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 same judgment, the appeals are taken up together and are being disposed of by this common judgment.

(2.) Vide judgment and order dtd. 24/10/2019, passed in Sessions Case No.256 of 2010 and Sessions Case No.191 of 2011, the Additional Sessions Judge at Surat, convicted and sentenced the appellants accused A6 - Kailash Navghare (Sessions Case No.256 of 2010) and A7 - Sunil @ Pahelwan Patil (Sessions Case No.191 of 2011) in the manner stated hereinunder:

(3.) Case of the prosecution: