R.SUBHASH REDDY, J. - (1.) Leave granted in S.L.P.(Crl.)No.3227 of 2015.
(2.) All these criminal appeals are filed against the common judgment dated 09.05.2014 passed by the High Court of Gujarat at Ahmedabad in Criminal Appeal Nos.405 of 2010 and 459 of 2010, as such, they are heard together and disposed of by this common judgment.
(3.) Criminal Appeal No.290 of 2018 is filed by accused no.1 -Vajashibhai Ramshibhai Kachhot; Criminal Appeal arising out of S.L.P.(Crl.)No.3227 of 2015 is filed by accused no.2 - Mulubhai Markhibhai Nandaniya; and Criminal Appeal No.216 of 2015 is filed by accused no.3 - Kalabhai Hamirbhai Kachhot. For the sake of convenience, the appellants in the above appeals shall be referred to as accused nos.1 to 3 hereafter.;