MANJI KARSAN KERAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal by five appellants (who were accused Nos. 1 to 4 and 6 before the trial Court) is directed against the judgment and order of conviction and sentence passed by the learned Sessions Judge, Kachchha at Bhuj on 14/12/1989, in Sessions Case No. 27 of 1988. There were 17 accused, all residents of village Ramparvekra, Taluka-Mandvi, District-Kachchha, for offences punishable under Sees. 148, 302, 302-149, 307-149, 326, 326-149, 324, 324-149, 504, 201 of I.P.C., and Sec. 25(c) of the Arms Act and Sec. 135 of the Bombay Police Act.

(2.) Accused No. 1 Manji Karsan Kerai, accused No. 2 Ravji Harji Kerai, accused No. 3 Manji Harji Dungrani, accused No. 4 Lalji Harji Kerai and accused No. 6 Narayan Karsan Kerai have been convicted for the offence punishable under Sec. 148 of the I.P.C.

(3.) For the offence of murder of deceased Manji Ramji, accused No. 1 Manji Karsan Kerai has been convicted for the offence punishable under Sec. 302 of the I.P.C., accused No. 2 Ravji Kerai, accused No. 3 Manji Harji Dungrani, accused No. 4 Lalji Harji Kerai and accused No. 6 Narayan Karsan Kerai have been convicted for the offences punishable under Sees. 302 and 149 of the I.P.C.