SHERBANU @ BANUBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Case Of The Prosecution Rests On Dying Declaration. The trial Court found the dying declaration to be reliable, however, we are inclined to differ with the view taken by the learned trial Court.

(2.) The Facts Lay In Narrow Compass :

(3.) Heard The Learned Advocates For The Respective Parties.