CHETANBHAI VALJIBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since all these three Criminal Appeals arise out of the judgment and order passed by learned Additional Sessions Judge, Panchmahals Camp at Dahod, same are decided and disposed together by way this Common Judgment.

(2.) Original accused No.3 - Chetanbhai Valjibhai Damor, original accused No.2 - Jithabhai Dhirabhai Damor and original accused No.1 - Hemantkumar Premabandbhai Suthar have preferred Criminal Appeal Nos.737 of 1999, 742 of 1999 and 756 of 1999 respectively.

(3.) Learned Additional Sessions Judge, Panchmahals Camp at Dahod, vide judgment and order dated 05.07.1999 passed in Sessions Case No.55 of 1998, has convicted and sentenced the accused - appellants of the aforesaid three Criminal Appeals for the offences punishable under Section 304(2), 201, 202 read with Section 34 of Indian Penal Code and ordered them to undergo rigorous imprisonment three years and to pay fine of Rs.2000/- each, in default, to further undergo two months simple imprisonment. Learned Sessions Judge has acquitted the accused persons for the offences under Section 342 of Indian Penal Code and Section 3(2)(5) of the Atrocity Act.