DEEPAJI JAVARAJI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Although Criminal Appeal No.780 of 2016 along with Criminal Misc. Application No.12131 of 2016 for suspension of sentence and releasing the accused on bail, pending hearing and final disposal of appeal, has been listed for admission hearing, with the consent of the learned advocates appearing for the respective parties, it has been taken up for final hearing and has been heard finally.

(2.) Criminal Appeal No.780 of 2016 under section 374 of the Code of Criminal Procedure, 1973 ("the Code" for short) has been preferred by the appellants -original accused being aggrieved with judgment and order dated 18.5.2016 passed in Special (Atrocity) Case No.10 of 2013 by the learned Additional Special Judge, Deesa at Banaskantha, whereby the appellants were convicted and sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs.1,000/ -, in default, to undergo further imprisonment for one month for the offence punishable under section 323 read with section 114 of IPC and rigorous imprisonment for seven years and to pay fine of Rs.25,000/ -, in default, to undergo further imprisonment for four months for the offence punishable under section 325 read with section 114 of IPC.

(3.) Criminal Misc. Application No.12131 of 2016 Criminal Appeal No.780 of 2016 has been preferred by the applicants -original accused for suspension of sentence imposed on them and also for releasing them on bail, pending hearing and final disposal of their Criminal Appeal.