KABHAIBHAI DESHAIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As common judgment delivered on 28.11.2003 in Sessions Case No. 7/02 decided by the learned Addl. Sessions Judge, Fast Track Court No. 2, Bharuch, has been challenged in the aforesaid 5 appeals, all these appeals have been heard and decided together.

(2.) Criminal Appeal No. 1507/03 has been filed by accused No. 1, Kabhaibhai Deshaibhai Rathod, Criminal Appeal No. 1508/03 has been filed by accused No. 2 Prakashbhai @ Pako Melabhai Rathod, Criminal Appeal No. 1568/03 has been filed by Ashok Budhabhai Rathod, accused No. 4, Criminal Appeal No. 51/2004 has been filed by accused No. 5 Punjabhai Govindbhai Rathod and accused No. 3 Arjun Prabhatbhai Rathod has filed Criminal Appeal No. 52/2004.

(3.) By virtue of the impugned judgment and order, all the appellants-accused have been convicted of the offence under Sections 376 and 506(2) read with Section 114 of the Indian Penal Code (for short 'IPC') and each appellant-accused has been sentenced to undergo Rigorous Imprisonment for 10 years and a fine of Rs. 1,000/-, in default of payment of fine, Rigorous Imprisonment for 6 months.