Citation Codes Equivalent Citations citation codes Case Number 1979 SCC (Cri) 652*,Criminal Appeal No. 135 of 1973, decided on March 7, 1979 Judges Justice S. Murtaza Fazal Ali Justice A.D. Koshal See more information ... Smart Summary Factual and Procedural Background The provided opinion indicates that the case was fact-specific and was not reported in full. The only substantive procedural outcome available is that an appeal was before the court and was allowed. Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The opinion does not provide the court’s reasoning or analytical basis. It states only the outcome that the appeal was allowed. Holding and Implications APPEAL ALLOWED. The direct effect is that the appellant succeeded in the appeal. No broader legal implications or precedent can be identified from the provided text because the decision is not reported in full and contains no reasoning. Show full summary ... JUDGMENT Harijan Magha Jesha v. State Of Gujarat . [Ed.: Case based on facts, hence not reported in full.]Appeal allowedM/4335.S*R