KANJIBHAI KACHARABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the common question of law is involved in all these appeals, they are heard together and disposed of by this common order.

(2.) The facts giving rise to the present appeals are as under:

(3.) The learned Judge after going through the entire gamut of oral deposition and documentary evidence produced by the prosecution imposed following sentences on the appellants (accused):-