STATE OF GUJARAT Vs. CHUHAN HYDERKHAN ALAMKHAN

JUDGEMENT

(1.) Heard learned Advocates appearing for the respective parties in all the Appeals.

(2.) All the above Appeals are directed against the judgment and order of conviction and sentence dated 28.11.1996 passed by the learned Additional Sessions Judge, Mehsana in Sessions case No. 82/1996 whereby the accused - Hyderkhan Alamkhan under Section 307 of the Indian Penal Code was sentenced to undergo rigorous imprisonment of five years. The other accused were acquitted of the offences punishable under Sections 147, 148, 149, 307 and 323 of the Indian Penal Code.

(3.) Criminal Appeal No. 187/1997 is an Appeal preferred by the State for enhancement of sentence qua the accused - Chauhan Hyderkhan Alamkhan whereas Criminal Appeal No. 188/1997 is the Appeal preferred by the State against the acquittal of the accused - Chauhan Alamkhan Dhanekhan, Sairabibi Alamkhan, Chauhan Mustafakhan Rasidkhan and Chauhan Arifkhan Rasidkhan.