KANTILAL AMBALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BOTH these appeals are allowed and the convictions and sentences of both the appellants are set aside, because there is no evidence to prove the warrant in question. A warrant is a public document, and the only way to prove such a document is by production of certified copy of the same. A certified copy is not produced in this case. The appeals are, therefore, allowed and the convictions and sentences of the appellants are set aside.