MANOJ PREMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants Nos.1,2 and 3 of Cri.Misc.Appln.No.2397 of 2007 i.e. original accused Nos.1,2 and 3 as well as the applicant of Cri.Misc.Appln.No.1370 of 2007 i.e. original accused No.4 of Sessions Case No.6 of 2007, who have been convicted by the learned Addl. Sessions Judge, Valsad, along with other four accused for the offences punishable under Section 302, etc. of IPC for life, etc. vide judgment and order of conviction and sentence dated 12th January, 2007, have preferred afore referred appeals together with the Cri.Misc.Applications for bail, pending hearing and final disposal of their Criminal Appeals.

(2.) As both these applications arise out of same judgment and order dated 12-1-2007 delivered by the learned Addl. Sessions Judge, Valsad, in Sessions Case No.6 of 2007, with the consent of the learned counsel appearing for the respective parties, they were heard together and are being decided by this common judgment.

(3.) Heard Mr.J.B.Pardiwala, learned counsel for the applicants-original accused Nos.1,2 and 3 of Cri.Misc.Appln.No.2397 of 2007 and Mr.Y.S.Lakhani with Mr.Zubin F.Barda, learned counsel for the applicant-original accused No.4 of Cri.Misc.Appln.No.1370 of 2007.