SAMJUBEN GORDHANBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This Appeal, by special leave, has been filed against the impugned judgment and order of the High Court of Gujarat dated 17.12.2003 passed in Criminal Appeal No. 812 of 1995.

(3.) The facts have been set out in the impugned judgment and order and hence we are not repeating the same here.