RATHOD BABUSING MOHANSING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These appeal emanating from the selfsame judgement. They are therefore heard analogously and being disposed of by the common judgement.

(2.) The appellants have assailed the judgement and order of sentence dated 18.06.2002 passed by the learned Additional Sessions Judge, Fast Track Court, Mehsana in Sessions Case No. 10 of 2002 whereunder ,the appellants are convicted under sections 374 and 397 and sentenced to suffer rigorous imprisonment for seven years and to pay fine of Rs. 10,000/-. In default of payment of fine, the appellants are directed to undergo rigorous imprisonment for one month. The appellants were also convicted for the offence punishable under section 120(B) of IPC and sentenced to undergo rigorous imprisonment for two years with fine of Rs. 1000/-. In default of payment of fine, the appellants were directed to undergo simple imprisonment for one month.

(3.) Facts of the prosecution case in brief as mentioned in para 2 of appeal memo of Criminal Appeal No. 675 of 2002 are as under: