STATE OF GUJARAT Vs. CHANDUBHAI CHHOTABHAI PATEL

JUDGEMENT

(1.) Year 2018 has almost half gone and we are still called upon to decide and sit over and re-appreciate what has been finally set at rest in the judgement of the Supreme Court rendered in 1983 in the case of State Of Gujarat and Raman Lal Keshav Lal Son, (1984) AIR(Supreme Court) 161.

(2.) The opening words of the author of the judgement rendered then, still sound so true and therefore it will be in the fitness of things to reproduce the same to begin our analysis of the facts and the judgement that we render:

(3.) The facts in brief that give rise to the present appeals are as under: