BADRUDDIN FUSADIN CHARAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these appeals preferred by the appellants under Section 374 (2) of the Code of Criminal Procedure are heard and disposed of by the common judgment. The appellants, who are aggrieved by the judgment and order passed by the learned Additional Sessions Judge, Fast Track Court, Himatnagar dated 18-10-2003 in Sessions Case No. 51 of 2002, imposing rigorous imprisonment for 10 years and fine of Rs. 25,000/- (Rupees Twenty Thousand Only), in default simple imprisonment for 2 years under Section 395 of Indian Penal Code, 1860, have preferred the present appeals.

(2.) The short facts are stated as under:

(3.) At the conclusion of trial, statement of all the appellants were recorded under Section 313 of the Code, and all the appellants stated in their further statement that a false case was foisted on them and they were falsely implicated in the case.