REGENT COMPUTRONICS PVT. LTD.

STATE OF KARNATAKA Appellant

V/S

THIMMAPPA H.S Respondents

Referred Judgements :-

KRISHNAJI VENKATESH SHIRODKAR V. GURUPADA SHIVARAM KAVALEKA [REFERRED TO]
THAKUR DAS VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHATUR MOHAN VS. RAM BEHARI DIXIT [REFERRED TO]
PUBLIC PROSECUTOR VS. LAGISETTY RAMAYYA [REFERRED TO]
GANESH RAO VS. SARPHINA DSOUZA BAI [REFERRED TO]
VASUNDARA TRADERS VS. STATE OF KARNATAKA [REFERRED TO]
MOHD ABDUL SATHAR KHAN VS. SUB DIVISIONAL MAGISTRATE BIDAR [REFERRED TO]

JUDGEMENT

(1.) The Criminal Revisions are under S.397 read with S.401 of the Criminal P.C. 1973 (the Code), and the Criminal Petitions, under S.482 thereof.

(2.) These have arisen out of two proceedings, (Crl. Appeal No.8 of 1983 and Crl. Appeal No.7 of 1983). Both the appeals were decided by the 6th Addl. City Civil and Sessions Judge, Bangalore City, on 23-5-1983.

(3.) While challenging those two proceedings, the State has not merely preferred the two revisions but, as a matter of caution, also the two petitions aforesaid.

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STATE OF KARNATAKA Vs. THIMMAPPA H S

Referred Judgements :-

JUDGEMENT

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