RAWAL VIJAYKUMAR PASHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these appeals are directed against the the common judgment and order dated 25.2.2014 passed by the learned Sessions Judge, Mehsana in Sessions Case No.73 of 2012, whereby the learned Sessions Judge has convicted both the appellants-original accused for offences punishable under Sections 302, 394, 397, 201 and 120B of the Indian Penal Code and have sentenced the appellants-accused to undergo life imprisonment for the offence punishable under section 302 read with section 120B and fine of Rs. 5,000/- and in default to undergo further SI for 6 months. For the offences under section 397 read with 120B of IPC, the learned Sessions Judge was pleased to convict the appellants for a period of 7 years RI and fine of Rs. 5,000/- and in default S.I. for 6 months. For the offence under section 201 of IPC, the learned Sessions Judge was pleased to convict the appellants to undergo RI for 5 years and fine of Rs. 3000/- and in default, S.I. for 3 months. No separate sentence was imposed for the offence punishable under section 394 of the IPC. The learned Sessions Judge has also ordered that all the sentences shall run concurrently.

(2.) The following facts emerge from the record of the appeal -

(3.) As both the appeals arise out of the common judgment and order of conviction passed by the learned Sessions Judge, Mehsana in Sessions Case No. 73 of 2012, whereby the appellants accused have been convicted for the offences punishable under Sections 302, 394, 397, 201 and 120B of the Indian Penal Code and have been sentenced as narrated hereinabove, both the appeals were heard together and are disposed of by this common judgment and order.