STATE OF GUJARAT Vs. BHIKHUBHAI DULABHAI BHAMBHALA

JUDGEMENT

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

(2.) Criminal Appeal No.1034 of 2010 by the accused A1 to A5 is directed against the judgment of conviction and order of sentence dtd. 26/3/2010 passed in Sessions Case No.41 of 2007 by the Additional Sessions Judge, Limbdi at Surendranagar by which the appellants have been convicted for the offences punishable under Ss. 147, 148, 304(1), 149, 324, 323 read with Sec. 149 of the Indian Penal Code and Sec. 135 of the Bombay Police Act and sentenced them to undergo imprisonment for 10 years and fine amount and in default of payment of fine to further undergo additional imprisonment as mentioned in the judgment. The sentence of the appellants was ordered to be run concurrently.

(3.) Criminal Appeal No. 1194 of 2010 has been preferred by the State under Sec. 377 of the Cr.P.C., against the sentenced on the ground of its inadequacy.