DITA MATA MACHHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Aditional Sessions Judge, Panchmahalas. Godhra, by his judgment and order dated 11th December 1986 has convicted the appellants for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code and sentenced them to suffer R. I. for life in Sessions Case No. 19/86 for committing the murder of Savji Hirji of village Margala, Taluka Santarampur, by a gun shot. Appellant No. 1 Dita Mata Machhar is also convicted for the offeuce punishable under Section 25(1) (l)(a) of the Anns Act and is sentenced to suffer R. I. for three months and also for the offence punishable under Section 323 of the Indian Penal Code and is sentenced to suffer R.I. for one month for causing injury to witness Kalubhai Koyabhai.

(2.) Appellant No. 2 is further convicted for the offence under Section 25 (1) (c) of the Arms Act and sentenced to sufler R.I. for three months and for the offence under Section 323 of the Indian Penal Code and is sentenced to suffer R. I. for one month for causing injury to the deceased.

(3.) Appellant No. 4 is further convicted for the offence under Section 323 of the Indian Penal Code and is ordered to suffer R.I. for one month for causing injury to the deceased.