STATE OF GUJARAT Vs. JUSAB HUSSEIN SUMRA

JUDGEMENT

(1.) Being aggrieved by the judgement and order dated 22nd July, 1986, passed in Sessions Case No. 10/1986 by the Sessions Judge, Kutch-Bhuj whereby the respondents-accused have been acquitted, the State of Gujarat has filed this appeal.

(2.) The facts giving rise the present appeal, in a nut-shell, are as under:

(3.) In the course of the trial, the Sessions Court examined the following witnesses: