VALU LAKHMAN SOHLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application under section 389 of the Cr.P.C., 1973 at the instance of the four convict-accused persons (accused Nos.1,6,11 and 12 respectively), seeking suspension of the substantive order of sentence of life imprisonment passed by the 4th Addl. Sessions Judge, Rajkot dated 30th April, 2018 in the Sessions Case No.11 of 2013.

(2.) We take notice of the fact that, in all, 12 accused were put on trial for the offences punishable under sections 323 , 324 , 302 , 427 , 143 , 147 , 148 and 149 of the IPC and section 35 of the Gujarat Police Act.

(3.) The Trial Court, vide its judgment and order dated 30 th April, 2018, acquitted eight accused of all the charges and convicted four accused persons including the applicant herein. The applicant herein-original accused No.1 along with three other co-accused-original accused Nos.6,11 and 12, came to be convicted for the offences enumerated above.