REGENT COMPUTRONICS PVT. LTD.

Shivakumar S K Appellant

V/S

Magesh Shankar C P Respondents

Referred Judgements :-

H.R. NAGARATHNA VS JAYASHREE PRASAD [REFERRED TO]
HITEN P DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
ICDS LIMITED VS. BEENA SHABEER [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
AHMEDSAHEB (D) BY LRS VS. SAYED ISMAIL [REFERRED TO]
K NARAYANA NAYAK VS. M SHIVARAMA SHETTY [REFERRED TO]
BASALINGAPPA VS. MUDIBASAPPA [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD & ANR VS. JAGGU & ORS [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the complainant under Sec. 378 (4) of Cr.P.C for setting aside the judgment of acquittal passed by the Additional City Civil and Sessions Judge in Criminal Appeal No.136/2015 dtd. 30/1/2016 and to confirm the judgment of the Trial Court for having convicted the respondent in CC.No.3753/2013 dtd. 5/1/2014.

(2.) Heard the arguments of learned counsel for the appellant as well as learned counsel for respondent.

(3.) The ranks of the parties are retained for the purpose of convenience.

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SHIVAKUMAR S K Vs. MAGESH SHANKAR C P

Referred Judgements :-

JUDGEMENT

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