LAWS(GJH)-2014-8-153

MULUBHAI PUNJABHAI Vs. STATE OF GUJARAT

Decided On August 05, 2014
Mulubhai Punjabhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) HEARD learned Counsels appearing for the respective appellants in each of the appeals and learned Additional Public Prosecutor for the respondent ­ State.

(2.) THE appellants have preferred the following Appeals : -

(3.) TO prove the the case against the appellants, the prosecution has examined all the witnesses.