SHAHBUDDIN KASAMALI SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When these three appeals were called out for final hearing, Mr.G. Ramakrishnan, learned Advocate, appointed by the High Court Legal Aid Committee for placing the case of the appellants is absent. This Court has received an application being Criminal Misc. Application No.6869 of 2003 through the Jail preferred by the appellant of Criminal Appeal No.880 of 2000 requesting for expeditious hearing of the appeal, as accused persons are in prison since long.

(2.) This group of appeals were listed for final hearing on 5th July, 12th July, 26th July, 2007 and thereafter on 7th August, 13th August, 2007 and thereafter on 6th and 19th September, 2007. None of these days, learned Advocate, Mr.G. Ramakrishnan had remained present for conducting the matters.

(3.) All the three appeals are arising out of the common judgment and order of conviction and sentence recorded by the learned Additional Sessions Judge, Nadiad, in Special Case No.11 of 1999, on 17th July, 2000. The appellants were charged, tried and sentenced for the respective offences as under: