(1.) THE present appeals are filed against the judgement and order dated 28. 3. 2001 passed by learned Sessions Judge, Nadiad, in Sessions Case No. 345 of 1999.
(2.) HEARD learned counsel for the parties. The case of the prosecution against accused Nos. 1 and 2 is that they had sent Ashabhai Dahyabhai to summon the deceased. The summoning was in the background that the deceased was wearing a golden chain and they want to take away this golden chain to sell the same and meet the demand of the deceased for Rs. 9000/- which was the settlement amount in the background where the sister of the deceased was raped and with this obvious motive the accused had sent Ashabhai Dahyabhai to call the deceased.
(3.) AFTER having been called, he was stabbed to death. The nature of the evidence which has gone against the accused person is that Ashabhai Dahyabhai supported the case of prosecution that he was sent to summon the deceased and was also told that not to disclose as to who could have called him. The deceased is last seen by Ashabhai Dahyabhai in the company of the accused. Then dead body was discovered at the instance of accused No. 1. Blood stains of the blood of the deceased was found on the person of accused No. 2. Thus, the trial Court was persuaded to record conviction against the accused persons.