BABARJI SOMAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE appeals arise out of common judgement dated 28.04.2008 rendered by Additional Sessions Judge, Ahmedabad (Rural) in Sessions Case No. 25/2007.

(2.) BRIEFLY stated the prosecution version was as follows:

(3.) IN view of the evidence on record, it is not necessary to refer to at any length the various panchwitness as well as police witness examined by the investigating agency.