AHIR MERUBHAI JASABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is preferred by the appellants - original accused against the judgment and order dated 29.4.2003 passed by learned Additional Sessions Judge, Veraval in Sessions Case No.20 of 1999 (6 of 1990) whereby the appellants accused have been convicted and sentenced for the offences under sections 147, 148, 332, 353, 186, 336, 324, 342, 427, 506(2) of Indian Penal Code and 135 of the B.P.Act.

(2.) The complaint came to be lodged against the accused persons for the offences under sections 147, 148, 332, 353, 186, 336, 324, 342, 427, 506(2) of Indian Penal Code and 135 of the B.P.Act.

(3.) In pursuance of the complaint, the Investigating Officer carried out the investigation and filed the chargesheet against the accused. The charge was framed against the accused. The accused pleaded not guilty to the charge and claimed to be tried.