NATHIBEN AND ORS. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these three appeals are arising out of the judgment and order rendered in Sessions Case No. 74 of 1998 on 29/06/2006 by the learned Additional Sessions Judge, Khmbhalia, convicting the appellants-original accused Nos. 2, 3, 4 and 5 for the offence punishable under Sections 302 of the Indian Penal Code read with Section 34 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for life. Original accused No. 2 was awarded with fine of Rs. 10,000/-, in default, to undergo one month simple imprisonment; whereas original accused Nos. 3, 4 and 5 were awarded with fine of Rs. 1,000/-, in default, to undergo one year simple imprisonment.

(2.) The prosecution case in nutshell is as under:

(3.) At the end of trial, the Court below recorded further statements of accused persons under Section 313 of Cr.P.C. and thereafter, passed the impugned judgment and order. Being aggrieved and dissatisfied with the impugned judgment of the trial Court, present appeals are preferred before this Court.