GIDHAJI BECHARJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is preferred against judgment and order dated 29.08.1995 in Criminal Case No. 19 of 1993. Under the impugned judgment and order appellants were convicted for offences under Sections 147, 148, 149 and 323 of the Indian Penal Code and Section 135 of the Bombay Police Act. Under the same judgment and order the appellants were acquitted of Offences under Sections 324 and 504 of the Indian Penal Code upon recording of convictions the appellants, were ordered to undergo rigorous imprisonment for period of three months and fine of Rs. 100 each.

(2.) This Court on several previous adjournments has recorded consistent absence of learned advocate of the appellants. Lastly on 13.07.2018, the Court has granted adjournment as a last opportunity. Today again, learned advocate for the appellants has filed a leave note and hence, now the Court has no option but to proceed with the appeal in absence of the learned advocate for the appellants and with the assistance of learned APP.

(3.) The facts in brief are as under: