THAKORE VELAJI AMTHAJI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Criminal Appeal No. 1998/2008 is an appeal preferred by the original accused No. 4 - Thakore Velaji Amthaji, No. 5 - Thakore Dasharat Velaji and No. 6 - Thakore Tinaji Velaji against their conviction and sentence whereas Criminal Appeal No. 3133/2008 is an appeal preferred by the original accused No. 1 - Thakore Chanduji Takhaji, No. 2 - Thakor Thakhaji Amthaji, No. 3 - Thakor Kaluji Takhaji and No. 7 - Thakor Babuji Takhaji.

(3.) Both the Appeals are directed against the judgment and order of conviction and sentence dated 17.04.2008 of the learned Additional Sessions Judge, Fast Track Court No. 1, Mahesana in Sessions Case No. 121/2007 whereby the accused No. 1, 2, 3, 4, 5, 6 and 7 were sentenced to undergo under Sec. 302 of the Indian Penal Code, rigorous imprisonment for life with fine of Rs. 2,500/ -, in default simple imprisonment of two years. All the accused were sentenced to undergo under Ss. 147 and 148 of the Indian Penal Code, rigorous imprisonment of two years each and fine of Rs. 1,000/ -, in default simple imprisonment for six months. Further, under Sec. 323 of the Indian Penal Code, all the accused were sentenced to undergo rigorous imprisonment of one year and fine of Rs. 1,000/ -, in default simple imprisonment of three months. Under Sec. 324 of the Indian Penal Code, the accused were sentenced to undergo rigorous imprisonment of three years and fine of Rs. 1,500/ -, in default simple imprisonment. Under Sec. 504 of the Indian Penal Code, the accused were sentenced to undergo rigorous imprisonment of two years with a fine of Rs. 500/ -, in default simple imprisonment for a six months. Under Sec. 506(2) of the Indian Penal Code, the accused were sentenced to undergo rigorous imprisonment of three years, with a fine of Rs. 1,000/ -, in default simple imprisonment for a period of one year.