D J SHANGHVI Vs. MANAKCHAND & ANR

JUDGEMENT

(1.) The following are the gist of contents in the complaint:

(2.) When the trial Court questioned the respondent under Section 313 of Cr. P. C. as regards the incriminating materials, he denied complicity to the offence. He has produced Ex. D 1 but not examined any witness.

(3.) Point for consideration: