REGENT COMPUTRONICS PVT. LTD.

Kanchan And Ors. Appellant

V/S

Ravindranath And Ors. Respondents

Referred Judgements :-

HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
GEEJAGANDA SOMAIAH VS. STATE OF KARNATAKA [REFERRED TO]
MANIVEL VS. STATE OF TAMIL NADU [REFERRED TO]
PARAMSIVAM VS. STATE [REFERRED TO]
SURESH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned Counsel for the respondents.

(2.) The appeal in Crl. A. No. 2839/2012 is filed by the mother of the deceased, seeking enhancement of sentence and challenging the acquittal of accused No. 5.

(3.) The facts of the case, as stated by the prosecution, are to the following effect:

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KANCHAN AND ORS. Vs. RAVINDRANATH AND ORS.

Referred Judgements :-

JUDGEMENT

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