REGENT COMPUTRONICS PVT. LTD.

STATE OF KARNATAKA Appellant

V/S

Imamhussain Kasimsab Yadawad Respondents

Referred Judgements :-

SURAJPAL SINGH V. STATE [REFERRED TO]
AHER RAJA KHIMA VS. STATE OF SAURASHTRA [REFERRED TO]
KALI RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
DALBIR KAUR DALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
UMEDBHAI JADAVBHAT VS. STATE OF GUJARAT [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
TOTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
HARENDRA NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
RAMANAND YADAV VS. PRABHU NATH JHA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The State of Karnataka has filed this appeal under Sec. 378(1) and (3) of the Code of Criminal Procedure, 1973, impugned by the judgment and order of acquittal dtd. 8/12/2015 passed by the learned V Addl. District and Sessions Judge, Belagavi, in S.C.No.106/2012 and to set aside the judgment and order of acquittal and prays to convict the respondents/accused and sentence them for the offences punishable under Ss. 143, 147, 498A, 302, 323 and 504 read with Sec. 149 of IPC.

(2.) The brief factual matrix that emanate from the records are that;

(3.) We have heard the arguments of Sri. V. M. Banakar, learned Addl. SPP appearing for the appellant - State submitted that:

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STATE OF KARNATAKA Vs. IMAMHUSSAIN KASIMSAB YADAWAD

Referred Judgements :-

JUDGEMENT

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