REGENT COMPUTRONICS PVT. LTD.

Somalingappa Yalival Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

KHUSHAL RAO VS. STATE OF BOMBAY [REFERRED TO]
PARAS YADAV VS. STATE OF BIHAR [REFERRED TO]
HEIKRUJAM CHAOBA SINGH VS. STATE OF MANIPUR [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
DHANAJ SINGH ALIAS SHERA VS. STATE OF PUNJAB [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
ATBIR VS. GOVT OF N C T OF DELHI [REFERRED TO]
PARBIN ALI VS. STATE OF ASSAM [REFERRED TO]
JAFARUDHEEN VS. STATE OF KERALA [REFERRED TO]
RAVI SHARMA VS. STATE(GOVERNMENT OF N.C.T. OF DELHI) [REFERRED TO]

JUDGEMENT

(1.) These appeals arise out of the judgment of acquittal in SC No.5/2016 passed by the learned IV Additional District and Sessions Judge, Dharwad, dtd. 18/4/2019.

(2.) The complainant-Somalingappa S/o Ningappa Yaliwal as well as the State have approached this Court in these appeals.

(3.) The parties are referred to as per their ranks before the Sessions Court for the sake of convenience.

Click here to view full judgment.

SOMALINGAPPA YALIVAL Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address