KRISHNA MURARI, J. - (1.) Leave granted.
(2.) These appeals arise out of final order and judgment of the Hon 'ble High Court of Gujarat at Ahmedabad (hereinafter referred to as 'High Court ') dated 28.12.2018 corrected vide order dated 08.02.2019 in R/Criminal Appeal No. 833 of 2000 and final order and judgment dated 07.03.2019 in Criminal Misc. Application (for extension of time) No. 1 of 2019 filed by the appellants challenging the order of conviction against them.
(3.) By the said judgment, the High Court has dismissed the appeal filed by the appellant herein challenging the judgment dated 27.07.2000 passed by the Learned Sessions Judge, Vadodara in Sessions Case No. 92 of 1998 convicting the appellant in respect of the offence punishable under Section 306, 498A read with Section 114 of the Indian Penal Code (hereinafter referred to as 'IPC ') is confirmed.;