FARIDKHAN DILAVARKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocates appearing for the respective parties.

(2.) By way of Criminal Appeal No. 648/2007, the appellants accused are aggrieved by the judgment and order of sentence and conviction dated 06.02007 of the learned Additional Sessions Judge, Ahmedabad (Rural), Ahmedabad in Sessions Case No. 6/2011 whereby the appellants were sentenced to undergo under Section 302 read with Section 34 of the Indian Penal Code rigorous imprisonment for life and fine of Rs. 1,000/- each, in default simple imprisonment for six months. There were no separate sentences awarded for the offences punishable under Section 135(1) of the Bombay Police Act. Criminal Appeal No. 185/2008 is an Appeal preferred by the State against the acquittal of the original accused No. 2 and 3 for the offences punishable under Section 324 read with Section 34 of the Indian Penal Code.

(3.) The case in brief and the incident which occurred on 12.01.2000 are as under :-