M G ANAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In view of the evidence discussed here in above apart from other evidence on the record, the convictions referred to here in above can be sustained. But the prosecution has also relied on the statements of the accused recorded during the inquiry. The accused No. 1 has given the statement at Ex. 36 on 11-9-1978, Ex. 37 on 11-9-1978 Ex. 40 which is a copy of the Ex. 57 given on 11-9-78, Ex. 38 on 12-9-1978 and Ex. 42 on 11-9-1978. Material part of the aforesaid statements have been discussed while considering the arguments advanced on behalf of the accused No. 1 and dealing with the evidence against the accused No. 1.

(2.) The accused No. 2 has also given the statements at Ex. 34 date. 9-9-1978, Ex. 39 date. 11-9-1978, Ex. 63 date. 12-9-1978, Ex. 94 date. 25-9-1978, Ex. 263 date. 27-9-1978, Ex. 221 date. 24-11-1978, Ex. 225 date. 4-1-79, Ex. 230 date. 7-2-1979 and Ex. 231 date. 8-2-1979.

(3.) The accused No. 3 has also given the statement at Ex. 189 date. 1-9-1978, Ex. 262 date. 8-9-1978, Ex. 443 date. 15-9-1978 and Ex. 195 date. 26-9-1978.