LAWS(GJH)-2007-10-221

STATE OF GUJARAT Vs. VEERAM MULU GORANIA

Decided On October 18, 2007
STATE OF GUJARAT Appellant
V/S
VEERAM MULU GORANIA Respondents

JUDGEMENT

(1.) Leave to appeal is granted.

(2.) The appeal is ADMITTED.

(3.) Mr.H.M.Prachchhak, learned advocate waives the service for the respondent - accused.