SUNIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and order dated 30.04.2012 passed by the learned Additional Sessions Judge, Court No.5, City Civil and learned Sessions Court, Ahmedabad in Sessions Case No.199/2011, whereby the appellant-accused came to be convicted for the offences punishable under Section 302 of the Indian Penal Code and Section 135(1) of the Bombay Police Act, the appellant - accused has preferred Criminal Appeal No.804 of 2012 under Section 374(2) of the Code of Criminal Procedure, 1973 ("the Code" for short).

(2.) Whereas, the judgment and order of acquittal dated 20.04.2011 passed by the learned Additional Sessions Judge, Court No.7, City Civil and learned Sessions Court, Ahmedabad in Sessions Case No.255/2010 with Sessions Case No.256/2010 has been assailed, whereby the respondent-accused came to be acquitted for the offences punishable under Sections 302, 452, 323, 504, 506(2) and 120-B of the Indian Penal Code read with Section 135(1) of the Bombay Police Act, the appellant - complainant has preferred Criminal Appeal No.1182 of 2011 and Criminal Appeal No.1183 of 2011 under Section 372 of the Code.

(3.) Since all the three appeals arise out of the same incident and involve connected accused persons, they have been heard together and are being disposed of by this common judgment.