SOMABHAI PRAGJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE original case was that the accused No. 1-Kaluji alias Kalio Bhaguji had given sword blow and the accused No. 2- Somabhai Pragjibhai had given gupti blow on the deceased.

(3.) ACCUSED No. 1 has died during the pendency of the appeal. The present appeal survives only on behalf of the accused appellant No. 2- Somabhai Pragjibhai.