HITESHBHAI R PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These appeals are directed against the judgment and order dated 12.08.1992 passed by the learned Addl. Sessions Judge, Valsad at Navsari in Sessions Case No. 86 of 1991 whereby, original accused no. 1 was convicted for the offences punishable u/s. 302 & 452 of the Indian Penal Code, 1860 [for short, 'the I.P.C.'] while original accused no. 2 & 3 were acquitted from the offences punishable u/s. 302, 454 & 34 of the I.P.C..

(2.) As both these appeals arise from the same judgment and order passed by the Court below, they are disposed of by way of this common judgment.

(3.) Before proceeding further, it may be noted that during the pendency of the appeals, respondent no. 1 in Criminal Appeal No. 1117 of 1992, original accused no. 2, expired on 12.08.2006. Mr. B. K. Dave learned Advocate appearing on behalf of both the respondents in Criminal Appeal No. 1117 of 1992 has produced a copy of the Death Certificate of respondent no. 1 in Criminal Appeal No. 1117 of 1992, which is taken on record.