GOVINDBHAI HARLABHAI RATHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under section 374(2) of the Code of Criminal Procedure, 1973, the appellants - accused have challenged the judgement and order dated 03.11.2015 passed by the 2nd Additional Sessions Judge, Vadodara at Chhotaudepur in Sessions Case No. 57 of 2011, by which, the learned Sessions Judge has convicted the appellants under Section 304 Part-II read with Section 114 of the Indian Penal Code and sentenced rigorous imprisonment of five years to each of the appellants and fine of Rs. 25,000/- to each of the appellants and in default of payment of fine, simple imprisonment of six months.

(2.) The brief facts arise from the record are as under :

(3.) The appeal came to be admitted on 15.12.2015 by the Coordinate Bench of this Court (Coram : Hon'ble Mr. Justice Rajesh Shukla).