MOHAMADNOMAN IQBALAHEMAD RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As all the captioned appeals arise from the selfsame judgment and order of conviction passed by the 2nd Addl. Sessions Judge, Bhavnagar, Camp at Botad in the Sessions Case No.46 of 2016, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The appellants-original accused Nos.1,2 and 3 were put on trial in the court of the 2nd Addl. District & Sessions Judge, Bhavnagar Camp at Botad for the offence punishable under sections 302, 120B, 201 read with 34 and 109 of the IPC. All the appellants were held guilty by the Trial Court of the offence punishable under sections 302 and 120B read with 109 and 34 of the IPC. However, all the accused came to be acquitted of the offence punishable under section 201 of the IPC. The accused came to be sentenced to life imprisonment with fine of Rs.25,000/- each, and in default of the payment of the amount of fine, to undergo further simple imprisonment of one year.

(3.) Being dissatisfied with the judgment and order of conviction passed by the Trial Court, the appellants are here before this Court with their respective appeals.