AMRUT HARJI @ HARJIVAN THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE appeals are directed against the common judgment and order dated 25.2.2004 rendered by the learned Additional Sessions Judge, Gandhidham, Kutch in Sessions Case No.34 of 2003.

(2.) APPELLANT of Criminal Appeal No.382 of 2004, namely, Amrut Harji @ Harjivan Thakkar, was original accused No.3. Appellant of Criminal Appeal No.518 of 2004, namely, Rameshsinh @ Balio Fatehsinh Thakor was original accused No.1.

(3.) THESE accused were charged with offence punishable under section 394 read with section 34 of the Indian Penal Code as well as under section 397 read with section 34 of the Indian Penal Code and under section 135 of the Bombay Police Act.