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PETITIONER: RAM KATORI & ANR.

       Vs.

RESPONDENT: LAIQ SINGH & ANR.

DATE OF JUDGMENT:       25/11/1997

BENCH: G.T. NANAVATI, B.N. KIRPAL

ACT:

HEADNOTE:

JUDGMENT:                THE 25TH DAY OF NOVEMBER, 1997 Present:                Hon’ble Mr.Justice G.T.Nanavati                Hon’ble Mr. Justice B.N.Kirpal J.D.Jain, Sr.  Adv. and  B.S. Gupta,  Adv. with  him for the appellants. Kuldip singh  and R.S. Sodhi, Advs. for the Respondents                       J U D G M E N T      The following Judgment of the Court was delivered: NANAVATI, J.      Ram Katori, widow of the deceased and his brother Rajiv Singh who  was the original informant have filed this appeal against the  acquittal of  Laiq singh  respondent No.1.  The High Court  considered the  evidence of  3 eye witnesses and found that  none of  them was  a reliable  witness. The High Court has  given good  reasons for not placing reliance upon any of  those witnesses.  We have carefully gone through the evidence and  we find that their evidence suffers from major infirmities as  pointed out  by  the  High  Court.  We  are, therefore of  the opinion that no interference is called for by this court.      The appeal is, therefor, dismissed.