AHMEDMIYAN BHAIMIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the course of the investigation according to the prosecution in consequence of a statement made by accused No. 1 the gun Muddamal article 7 was discovered. Panch Motilal

(2.) Mohanlal has proved the Panchnama and in the Panchnama it has been mentioned as follows :

(3.) In view of these facts Mr. Barot argued before us basing his argument on the observations of Raju J in the case of Amrut Soma v. State of Bombay reported in A. I. R. 1960 Bombay 488. This judgment was delivered by Raju J. sitting singly at Nagpur. He there held that the statements made by the accused persons after long interrogation by the police and admitted under section 27 of the Evidence Act would be hit by Art. 20(3) of the Constitution of India. At page 489 Raju J has observed: