VIJAYBHAI RAVJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These appeals arise out of a common judgment dated 12.4.2012 passed by the learned Additional Sessions Judge, Anand in Sessions Case Nos. 45/2008, 77/2009 and 78/2009.

(2.) In Such Judgment, Learned Judge Was Pleased To Convict 18 accused for offences punishable under sections 302 and 307 read with sections 120B and 149 of the Indian Penal Code, as also for offences punishable under sections 143, 144, 147, 148, 153A, 435, 436 427 and 440 of the IPC read with section 149 thereof. They have been sentenced to life imprisonment for offence punishable under section 30

(3.) Learned Judge also convicted four more accused for offence under section 307 read with sections 120B and 149 of the IPC, besides the offences punishable under sections 143, 144, 147, 148, 153A, 435, 436, 427, 440 read with section 149 of the IPC. For offence punishable under section 307, they have been sentenced to rigorous imprisonment of seven years. Fines have also been imposed. For the remaining offences, lesser sentences have been awarded.