CHAUHAN AAMINMIYA MOHMADHUSEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Appeal No. 857 of 1999 is filed by the appellants who are original accused Nos. 2 & 3 and Criminal Appeal No. 872 of 1999 is filed by the appellant, who is original accused No. 1, challenging the impugned judgment and order rendered in Sessions Case No. 14/94 by the Addl. Sessions Judge, Banaskantha at Palanpur dated 30.7.1999 recording conviction of the accused for the offences under sections 344, 366 and 376 read with sec. 114 of IPC and imposing sentence as stated in detail in the impugned judgment and order.

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

(3.) Heard learned counsel Shri Nitin Amin for the appellants in Criminal Appeal No. 857 of 1999, original accused Nos. 2 & 3, learned advocate Shri BJ Trivedi for the appellant in Criminal Appeal No. 872 of 1999, original accused No. 1, and learned APP Shri HL Jani for the respondent State.