RAMJI @ RAMBHAI KANJI CHAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties and perused the papers.

(2.) THE short question involved in both these revision applications is common and, therefore, they are heard and decided together.

(3.) LEARNED counsel for the petitioners has taken this Court through the Record & Proceedings, and submitted that, since none of the arms allegedly recovered from the petitioners fall within the said definition, the application for discharge from the trial in respect of said offences should have been accepted by the Court below.