LAWS(GJH)-2023-4-1228

STATE OF GUJARAT Vs. GAJMABHAI GANUBHAI VALVI

Decided On April 21, 2023
STATE OF GUJARAT Appellant
V/S
Gajmabhai Ganubhai Valvi Respondents

JUDGEMENT

(1.) Heard Ms. Jirga Jhaveri, learned APP.

(2.) According to her statement, case rests on circumstantial evidence.

(3.) She has submitted that there is an evidence on record to the effect that respondent - accused was last seen together with the deceased.