UDAY UMESH LALIT, J. - (1.) These appeals by special leave at the instance of original accused Nos.2 to 14, seek to challenge the common judgment and order dated 10.03.2016 passed by the High Court of Gujarat at Ahmedabad in Criminal Appeal Nos.947/2011 and 969 of 2011.
(2.) Fourteen accused including appellants 1 to 13 were convicted and sentenced by Sessions Judge, Patan in Sessions Case No.27 of 2008 as under: - JUDGEMENT_46_LAWS(SC)8_2016.jpg
(3.) All the convicted accused, being aggrieved preferred Criminal Appeal No.947 of 2011 while the State preferred Criminal Appeal No.969 of 2011 seeking enhancement of the sentence imposed by the Trial Court. During the pendency of the appeal original accused No.1 having passed away, the appeals stood abated qua him.;