MERAMBHAI PUNJABHAI KHACHAR Vs. STATE OF GUJARAT
LAWS(SC)-1996-4-65
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on April 18,1996

MERAMBHAI PUNJABHAI KHACHAR Appellant
VERSUS
STATE OF GUJARAT Respondents


Cited Judgements :-

SUMERSINBH UMEDSINH RAJPUT ALIAS SUMERSINH VS. STATE OF GUJARAT [LAWS(SC)-2007-12-44] [REFERRED TO]
DEVI HARIJAN VS. STATE OF U. P. [LAWS(ALL)-2021-7-143] [REFERRED TO]
AABUL VS. STATE OF U P [LAWS(ALL)-2014-4-434] [REFERRED TO]
RAMCHITRA AND ANOTHER VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2017-5-182] [REFERRED TO]
MD SOBOR ALI VS. STATE OF ASSAM [LAWS(GAU)-2019-11-265] [REFERRED TO]
GOPAL SINGH VS. STATE OF UTTARAKHAND [LAWS(SC)-2013-2-43] [REFERRED TO]
AFJAAL HUSAIN VS. STATE OF U. P. [LAWS(ALL)-2023-5-222] [REFERRED TO]
SHIV KUMAR SINGH VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2016-2-68] [REFERRED TO]
CHHUTKAN SINGH KAURAV VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2020-5-352] [REFERRED TO]
NAND KISHORE S/O GANGA RAM R/O VILLAGE JATAUJA P S BHOJIPURA, DISTRICT BAREILLY VS. STATE OF U P [LAWS(ALL)-2014-5-416] [REFERRED TO]
SADAN YADAV VS. STATE OF U. P. [LAWS(ALL)-2021-8-96] [REFERRED TO]
ANIL KUMAR SINGH VS. STATE OF U. P. [LAWS(ALL)-2023-5-225] [REFERRED TO]
BHAWANI SINGH VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2023-3-63] [REFERRED TO]
VAGHAJIBHAI VELJIBHAI VARSADAVALA VS. STATE OF GUJARAT [LAWS(GJH)-2004-4-97] [REFERRED TO]
ADHIKARI BAGHA VS. STATE OF ORISSA [LAWS(ORI)-2006-3-31] [REFERRED TO]
AMARSING JETHIYABHAI VASHAVA VS. STATE OF GUJARAT [LAWS(GJH)-2016-2-66] [REFERRED TO]
RAM KISHUN VS. STATE OF U. P. [LAWS(ALL)-2023-4-222] [REFERRED TO]
ROOP RAM VS. STATE OF U.P. [LAWS(ALL)-2014-12-99] [REFERRED TO]
AJAY DINESH PIMPLE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2009-1-161] [REFERRED TO]
DHARAM CHAND RAJBHAR ALIAS LALU VS. STATE OF WEST BENGAL [LAWS(CAL)-2010-4-56] [REFERRED TO]
EKRAM AND ORS. VS. STATE OF U.P. [LAWS(ALL)-2016-1-80] [REFERRED TO]
KEHARI VS. STATE OF U. P. [LAWS(ALL)-2022-8-179] [REFERRED TO]
DEVI SINGH AND ORS. VS. STATE OF U.P. [LAWS(ALL)-2016-5-8] [REFERRED TO]
RAMA KANT YADAV S/O LATE SAMPAT YADAV VS. STATE OF U P [LAWS(ALL)-2014-5-428] [REFERRED TO]


JUDGEMENT

Hansaria, J. - (1.)In these appeals we are concerned with the legality of conviction of the 15 appellants by the Special Designated Judge, Ahmedabad under various Sections of law including 302/149,307/149, 326/149 and Section 3 of Terrorist and Disruptive Activities(Prevention)Act(for short 'TADA').The sentence awarded for the offence under Sections 302/149 is imprisonment for life and for Section 3 TADA offence also imprisonment for life; for the offence under Sections 307/149 offence imprisonment for 10 years and for Section 326/149 offence imprisonment for 10 years and for Section 326/149 offence imprisonment five years. Fines of varying amounts have also been imposed for different offences.
(2.)The appeals being directed against the judgment of the Designated Court which lie only to this Court, we have applied our own mind to the material evidence on record which were brought to our notice by the learned counsel for the appellants and Shri Adhyaru who appeared for the State.
(3.)The principal argument in the case on behalf of the appellants was advanced by Shri Lalit learned senior counsel appearing for appellants 1-4,6 and 10-12.Appellants 5 and 7-9 are represented by Shri Medh and appellants 13-15 by senior advocate,Shri Mehta. These two learned counsel adopted the submissions advanced by Shri Lalit on the question of law. We therefore, propose to first advert to the legal contentions raised by Shri Lalit.


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