VINOD NATHALAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CRIMINAL Appeal No.2257 of 2006 is filed by three appellants original accused in Sessions Case No.34 of 2006. These appellants are convicted for offence under Sections 323, 324, 354, 504, 506(2), 114 of the Indian Penal Code ("IPC", for short) and Section 135 of the Bombay Police Act by the learned Additional Sessions Judge, Fast Track Court No.2, Surendranagar.

(2.) THE judgment and order was pronounced on 17.11.2006. The learned Additional Sessions Judge was pleased to grant time to surrender up to 12.01.2007. Therafter, an application was moved seeking extension and the same was granted up to 24.01.2007 by order dated 16.01.2007.

(3.) CRIMINAL Appeal No.2 of 2007 is filed by two appellants original accused in Special Case (Atrocity) No.30 of 2006. These appellants are convicted for offene under Sections 323 and 324 read with Section 114 of IPC and Section 135 of the Bombay Police Act by the learned Special Judge, Fast Track Court No.2, Surendranagar.