MAHENDRABHAI BABUBHAI GADAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BOTH these appeals arise out of the same judgment and order and hence, they are decided by this common judgment.

(2.) THE facts leading to filing of the present appeals are as under;

(3.) MR . Pratik Barot learned counsel appearing on behalf of all the three accused submitted that the Court below has committed serious error in law and on facts in convicting the appellants for the alleged offence. He submitted that there are contradictions and omissions in the testimony of witnesses and that the Court below also failed to appreciate the fact that the so -called eye -witnesses are near relatives of deceased. He, therefore, submitted that the appellants deserve to be acquitted by granting them benefit of doubt.