SAHEBKHA KARIMKHA MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned senior counsel Mr.Yogesh Lakhani with learned advocate Mr.Kedar G. Dave for the appellantPage accused and learned APP Mr. Chintan Dave for the respondent-State. Perused the record and proceedings.

(2.) Both these appeals are arising out of the common judgment of conviction of the appellants in Sessions Case No.32 of 2004 and consolidated Sessions Case No.33 of 2004. Therefore, when appellants in both the appeals are convicted by the common consolidated judgment and order dated 06.12.2006 for the same incident though they have preferred the appeal separately, both the appeals are heard together and disposed of by this common judgment.

(3.) Criminal Appeal No. 2308 of 2006 is filed by the accused of Sessions Case No.32 of 2004, whereas Criminal Appeal No.2310 of 2006 is filed by the accused of Sessions Case No.33 of 2004.