THE STATE OF GUJARAT Vs. AADAM

JUDGEMENT

(1.) THIS group of appeals arises out of the judgement and order dated 11.12.2006 passed by the learned Additional District & Sessions Judge, Dhragandhra in Sessions Case Nos. 18 of 2006, 16 of 2006 and 19 of 2006.

(2.) CRIMINAL Appeal Nos. 336 of 2007 and 340 of 2007 has been preferred by the State of Gujarat for enhancement of sentence awarded to accused Aadam @ Javed Aamad Siddikbhai Sandhi (original accused No. 1 in Sessions Case No. 18 of 2006) and Mahendra @ Tako Salim Narayanbhai Lavjibhai Valmiki (original accused No. 1 of Sessions Case No. 16 of 2006) passed vide the impugned judgement dated 11.12.2006.

(3.) CRIMINAL Appeal Nos. 1079 of 2008 and 2033 of 2010 has been preferred by the accused Mahendra @ Tako Salim Narayanbhai Lavjibhai Valmiki (original accused No. 1 of Sessions Case No. 16 of 2006) and Aadam @ Javed Aamad Siddikbhai Sandhi (original accused No. 1 in Sessions Case No. 18 of 2006) against the conviction recorded against them and sentence imposed vide the impugned judgement and order dated 11.12.2006.