YASMINBANU MOHD.AYUB SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Buch, learned advocate for the applicants, Mr. Qureshi, learned advocate for opponents No.2 to 7 and Mr. Soni, learned APP.

(2.) Mr. Buch, learned advocate for the applicants submitted that present applicants were not party in Criminal Appeal No.1086 of 2015 and/or Criminal Misc. Application No.17021 of 2015. He further submitted that present applicant No.1 is original complainant and applicant No.2 is the victim.

(3.) He further submitted that in Criminal Misc. Application No.17021 of 2015 in Criminal Appeal No.1086 of 2015, this Court passed an order on 22.9.2015 whereby this Court directed in view of above submissions by learned advocate for the applicants that each applicant shall pay sum of Rs.5,000/ - on or before 01.10.2015 before the learned trial Court, and subject to that condition the sentence awarded by the learned trial Court vide judgment and order dated 30.07.2015 passed in Sessions Case No.283 of 2010 directing each applicant to pay Rs.25,000/ - is suspended during pendency of final hearing of the appeal.