VIJAYSINH SHANKARBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Challenge in these appeals is to the judgment and order passed by the learned District & Sessions Judge, Narmada at Rajpipla in Sessions Case No.42 of 2011 dated 31.01.2012 whereby, the appellants, original accused no.1 to 4, were convicted for the offences punishable u/s.302 and 506(2) r/w. Section 34 IPC and Section 135 of B.P. Act. For conviction u/s.302 r/w. Section 34 IPC, all the accused were sentenced to undergo RI for life and fine of Rs.5000/ each and in default, RI for one year; and

(3.) The Facts In Brief Are As Under;