KANHAYALAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the applicant as well as the learned Public Prosecutor.

(2.) Perused the case diary.

(3.) It is revealed that recovery is made by Banwari and the complicity of the accused applicant was disclosed by Banwari, from whom recovery of 2 gm. of smack was made. I have also examined the relevant provision made Under section 30 Crimial P.C. and section 114(b) of the Indian Evidence Act, which provides that an accomplice is unworthy of credit, unless he is corroborated in material particulars.