HILESHBHAI @ NILESH CHANDUBHAIGOHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BEING aggrieved by the judgment and order dated 31.5.2005 passed by the Presiding Officer, 10th Fast Track Court, Rajkot, in Sessions Case No. 98/04, Criminal Appeal No. 1193/05 has been filed by the convicts, whereas Criminal Appeal No. 1626/05 has been filed by the State praying for enhancement of the punishment inflicted upon the convicts. Criminal Revision Application No. 577/05 has been filed by the original complainant.

(2.) AS the aforesaid three proceedings have arisen from Sessions Case No. 98/04 referred to hereinabove, at the request of the learned advocates, the appeals and revision application have been heard and decided together.

(3.) DURING the trial Chandubhai Naranbhai Gohel, original accused No. 2, had expired and, therefore, the proceedings, qua the said accused, have been abated.