DASHRATHJI JAWANJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No. 293/2013 has been filed by the appellant-original accused No. 2 and Criminal Appeal No. 294/2013 has been filed by the appellants-original accused Nos. 1, 3 and 4 against the judgment and order rendered in Sessions Case No. 76/2011 by the Additional Sessions Judge, Gandhinagar dated 11th February, 2013 recording conviction of the appellant-original accused persons of both appeals as stated in detail in the impugned judgment and order imposing sentence and fine.

(2.) The facts of the case briefly summarized are as follows:-

(3.) It is this judgment and order which has been assailed in both appeals on the grounds stated in the memo of appeal.