DINESH KANTILAL PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Earlier, learned advocate Mr. B.M. Gupta used to appear in the matter on behalf of the accused. However, today, Mr. M.M. Tirmizi, learned advocate, stated at the Bar that he has received instructions to appear on behalf of the accused in all the appeals. He supplied a copy of the Death Certificate of original accused No. 4. The same is taken on record.

(2.) These appeals arise out of the same judgment and order and hence, are disposed of by this common judgment.

(3.) Challenge in these appeals is to the judgment and order passed by the learned Addl. Sessions Judge, Court No. 3, Ahmedabad in Sessions Case No. 305/1991 dated 31.01998 whereby, original accused No. 1 has been convicted for the offences punishable u/s. 304 Part-I, 454, 323 and 504 r/w. Section 34 IPC and Section 135(1) of Bombay Police Act. Whereas, original accused No. 2 to 4 were convicted for the offences punishable u/s. 452, 323 and 504 r/w. Section 34 IPC.