REGENT COMPUTRONICS PVT. LTD.

M.V.BABU Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

STATE OF KARNATAKA V MUNISWAMY AND OTHERS [FOLLOWED ON]
BHOOPAL RAYAPPA PATIL V MURADEVI AND OTHERS [FOLLOWED ON]
JAVAREGOWDA V STATE OF KARNATAKA,CRL. P. NO. 1592/1990 [DISTINGUISHED]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF WEST BENGAL VS. SWAPAN KUMAR GUHA:SANCHAITA INVESTMENTS [FOLLOWED ON]
J P SHARMA VS. VINOD KUMAR JAIN [FOLLOWED ON]
STATE OF BIHAR VS. MURAD ALI KHAN [FOLLOWED ON]
STATE OF UTTAR PRADESH VS. R K SRIVASTAVA:R K SRIVASTAVA [FOLLOWED ON]
SEETARAM C N VS. STATE OF KARNATAKA [FOLLOWED ON]

JUDGEMENT

(1.) After going through the records on 5-8-1991, an order was passed confirming the order of the learned Magistrate passed under Section 204, Cr. P.C. which was confirmed by the Sessions Judge, Raichur. Subsequently, Sri Udaya Holla, learned counsel for the petitioners appeared and requested that he may be given one more opportunity to argue the case. Hence, both the learned counsel were heard.

(2.) Sri Udaya Holla contends that:

(3.) Where as Sri Kantharaj, learned High Court Government Pleader, submits that there is no merit in any one of the contentions raised by Sri Udaya Holla.

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M V BABU Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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