THAKORE KALAJI JENAJI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) ACCORDING to the prosecution case, the deceased has received following injuries: (1) Incised wound on left parietal region, 10 cm X 3 cm X bone cut with clotted blood (2) Incised wound on left ear- cut pina 3 cm with clotted blood (3) Incised wound on left shoulder 5 X 0. 3 cm X subcutaneous deep with clotted blood

(3.) THE weapon of offence is sharp cutting weapon. The sharp cutting weapons are assigned to accused Nos. 1 and 2, namely Kalaji Jenaji and Babuji Jenaji.