RAMANBHAI JALAMBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these appeals arise out of the same judgment and order and hence, are decided by this common judgment.

(2.) Challenge in these appeals is to the judgment and order passed by the Additional District and Sessions Judge, Ananad, in Sessions Case No. 43 of 2009, dated 28.12.2010, whereby both the accused were (1) convicted u/s. 302 r/w. Section 114 of the IPC, and were ordered to undergo life imprisonment and fine of Rs. 1,000/ in default to undergo S.I for 6 months, (2) convicted u/s. 504 r/w. Section 114 of the IPC, and were ordered to undergo S.I for 6 months and fine of Rs.100/, and in default to undergo S.I for 1 month, and (3) convicted u/s. 135 of the Bombay Police Act, 1935, and were ordered to undergo S.I for 1 month.

(3.) Criminal Appeal No. 1030 of 2011, has been filed by originalaccused No.2, in Sessions Case No. 43 of 2009, whereas Criminal Appeal No. 1095 of 2011, has been filed by originalaccused No.1, in Sessions Case No. 43 of 2009.