CRIMINAL MISC.APPLICATION (FOR ... Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsels for the applicants.

(2.) Rule. Learned APPs waive service of notice of rule on behalf of respondent - State of Gujarat.

(3.) Both these applications are preferred by the applicants - convicts - appellants - original accused Nos.2 and 3 of Sessions Case No.70 of 2013 which was tried in which conviction under Section 302, 364, 114 was recorded sentencing three accused for life imprisonment, 10 years of RI, fine, etc. and all sentences were ordered to run concurrently.