DAHYABHAI KANABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal arises out of a judgment and order rendered by City Sessions Court. Ahmedabad in Sessions Case No.48 of 2000 on 29th June. 2000. The appellants were tried by the City Sessions Court for offences punishable under Section 294(b) read with Section 114, Section 326 read with Section 114 and Section 302 read with Section 114 of I.P.C. and Section 135 of Bombay Police Act. The Trial Court convicted the appellants for the offences punishable under Section 302 read with Section 34, Section 323 read with Section 34 of I.P.C. and Section 135 of Bombay Police Act and sentenced them to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default, to undergo further imprisonment for six months for the offence of murder and the Trial Court did not award any separate sentence for the other offences for which the appellants were convicted.

(2.) Charges were framed against the appellants at Exh.1 to which they pleaded not guilty and came to be tried. The City Sessions Court recorded the evidence led by the prosecution and ultimately came to the conclusion that the prosecution was able to establish charges against the appellants and recorded conviction, as stated hereinabove.

(3.) We have heard learned advocate Mr. Lakhani for the appellants and learned APP Ms. Patel for the respondent - State. We have examined the record and proceedings in light of the contentions raised before us by rival sides.