RABARI BHALU SARMAN KODIYATAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellants convict have preferred this appeal under section 374 (2) of the Code of Criminal Procedure, 1973 and challenged the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge, Fast Track Court, Junagadh on 6. 7. 2002 in Sessions Case No. 20 of 2001.

(2.) APPELLANTS were tried in the Court of the Addl. Sessions Judge, Fast Track Court, Junagadh for the offences under sections 147, 148, 149 and 302 of the Indian Penal Code in connection with an incident which occurred on 5. 11. 2000 at village Darsali.

(3.) THE sum and substance of the charge against the appellants is to the effect that the accused persons formed an unlawful assembly and in furtherance of the common object of the unlawful assembly assaulted the deceased Mansukh Govind in his agricultural farm with axe and stick.