JAYANTI PUNAMJI DEVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants - convicts have preferred these appeals under Section 374 (2) of the Code of Criminal Procedure, 1973 and challenged the judgment and order of conviction and sentence passed by learned Addl. Sessions Judge, Ahmedabad City, Ahmedabad on 10-01-2002 in Sessions Case No. 94 of 2001 sentencing them to undergo various imprisonment for the offence charged against them.

(2.) SINCE these appeals arise out of the same judgment they are heard and decided by this common judgment.

(3.) IN brief the prosecution case was that on 22-7-2000 at about 2-40 p. m. one Chaitanya Somchand Bhavsar made telephone to Astodiya Police Station. On receiving the information the police went to House No. 1935 in Upali Sheri, Dhalni Pol, Ahmedabad and found dead body of Arvindkumar Pyarelal Sharma and also found accused Rajesh and accused Jayanti with blood stained cloths in the both room of the house. Therefore, Police Inspector, Astodiya Police Station, Ahmedabad lodged first information naming accused Rajesh Sitaram Vishwakarma and accused Jayanti Punmaji Devda as accused.