KALIYABHAI BAHADURBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS all the appeals preferred by the appellants under Section 374(2) of the Code of Criminal Procedure, 1973 ("the Code" for short) arise out of judgment and order dated 25.07.2003 passed by the learned Joint District Judge and Additional Sessions Judge, F.T.C. No. 1, Bharuch in Sessions Case No. 85 of 2002 convicting the appellants for the offence punishable under Section 147 of IPC for a period of one years' R.I., under Section 148 of IPC for two years' R.I. and under Section 302 read with Section 149 R.I. for life and fine of Rs.1,000/ -, in default, S.I. for two months, they are heard together and disposed of by this common judgment.

(2.) THE short facts giving rise to the present appeals are as under.

(3.) THE prosecution has examined following witnesses.