(1.) Since the facts of the case and issue involved in the captioned appeals, are identical and arise out of the same judgment, the appeals are taken up together and are being disposed of by this common judgment.
(2.) The accused namely A-1 Gopi @ Bhalabhai Devipujak, A2 - Jayantibhai Vadi, A-3 Lalabhai Vadi were tried and prosecuted for the offence of gang rape and murder of married woman 'X'. The trial court vide its judgment and order dtd. 29/4/2022, passed in Sessions Case No.12 of 2021 (Old Case No.43 of 2019) convicted and awarded capital punishment for the offences punishable under Ss. 302, 201, 366, 376(d) of the Indian Penal Code. The break-up of the sentence and fine amount is as follows:
(3.) The death reference has come up before this Court for confirmation of a death sentence.
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