ANANTKUMAR SHRIGANESH TIWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal, filed by the appellants - original accused, under Section 374 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of conviction and sentence dated 18.1.2006 passed by the learned Additional Sessions Judge, Fast Track Court No. 4, Ahmedabad (Rural), Navrangpura, in Sessions Case No. 133 of 2003, whereby the present appellants - accused have been convicted under Section 397 I.P. Code and sentenced to suffer 10 years R.I. and to pay fine of Rs. 2000/ - each i/d to undergo R.I. for six months and also convicted under Section 25(1)(a)(b) of Arms Act and sentenced to suffer R.I. for 2 years and fine of Rs. 1000/ - each i/d to undergo R.I. for 3 months. The learned Judge ordered all the sentence to run concurrently.

(2.) THE brief facts of the prosecution case are as under:

(3.) HEARD learned Counsel Mr. Barod for the appellants - accused and Mr. H.L. Jani, learned APP on behalf of respondent - State. We have also gone through the papers produced before us.