(1.) As all the three captioned Criminal Appeals arise from a common judgment and order of conviction and sentence passed by the trial court, those were heard analogously and are being disposed of by this common judgment and order.
(2.) The appellants (original accused persons) call in question the legality and validity of the judgment and order of conviction and sentence passed by the Additional Sessions Judge, 9th Fast Track Court, Godhra, Panchmahals, dated 11th October 2005 in the Sessions Cases Nos.54 and 184 of 2004 respectively.
(3.) The appellants were put on trial in the court of the learned Additional Sessions Judge, 9th Fast Track Court, Godhra, Panchmahals, for the offences punishable under Sections 395, 435, 436, 120B of the Indian Penal Code and Section 135 of the Bombay Police Act.
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