REGENT COMPUTRONICS PVT. LTD.

STATE OF MADHYA PRADESH Appellant

V/S

RAMJAN KHAN Respondents

Referred Judgements :-

DHARMA RAMA BHAGARE VS. STATE OF MAHARASHTRA [REFERRED TO]
CHANDUBHAI SHANABHAI PARMAR VS. STATE OF GUJARAT [REFERRED TO]
ANIL PHUKAN VS. STATE OF ASSAM [REFERRED TO]
STATE OF UTTAR PRADESH VS. DHARAMRAJ [REFERRED TO]
SUPERINTENDENT OF POLICE C B I VS. TAPAN KR SINGH [REFERRED TO]
JAI KARAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF U P VS. NARESH [REFERRED TO]
GOVINDARAJU ALIAS GOVINDA VS. STATE BY SRIRAMAPURAM P S [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
AMISH DEVGAN VS. UNION OF INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) This appeal is against the judgment of acquittal dtd. 31/1/2013 passed by the High Court of Madhya Pradesh at Gwalior in Criminal Appeal No. 602 of 1998 in reversal of the judgment of conviction recorded against the appellants therein viz., the respondents herein, by the Court of Additional Sessions Judge, Sironj in Sessions Trial No. 320 of 1996 dtd. 28/10/1998.

(2.) Heard learned counsel for the appellant State and learned counsel for the respondents, the convicts who were acquitted by the High Court vide the impugned judgment.

(3.) The case of the prosecution, in succinct, was as under: -

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STATE OF MADHYA PRADESH Vs. RAMJAN KHAN

Referred Judgements :-

JUDGEMENT

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