STATE OF GUJARAT Vs. SABBIR @ KALUBIHARI

JUDGEMENT

(1.) THE applicant State challenges the order passed by learned Additional Sessions Judge, Court No.7, in Sessions Cases No.90 of 2005 and 133 of 2005.

(2.) HEARD the learned advocate for the parties.

(3.) THE State is before this Court as State's application (Exh.165) to examine the certain muddamal i.e. revolvers, riffles, hand bombs, pipe bombs, rocket launcher, cartridges etc., which were seized during investigation, came to be rejected by the trial Court.