GHUSABHAI RAISANGBHAI CHORASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CRIMINAL Appeal No. 444 of 2005 filed by the original accused Nos. 1, 2, 3 and 4 of Sessions Case No. 62 of 2004 stands dismissed.

(2.) ACCUSED No. 1 -Ghusabhai Raisingbhai Chorasia, Accused No. 3 - Bakuben w/o. Ghusabhai Chorasia and Accused No. 4 - Jasuben @ Gaduben Rakeshbhai are on bail during pendency of appeal vide order of this Court delivered in Criminal Misc. Application No. 2715 of 2005 on 15th March, 2005. Bail Bonds of Accused No. 1 -Ghusabhai Raisingbhai Chorasia, Accused No. 3 - Bakuben w/o. Ghusabhai Chorasia and Accused No. 4 - Jasuben @ Gaduben Rakeshbhai are hereby cancelled and they are directed to surrender to the trial Court to serve the sentences awarded to each of them within six weeks from today.