REGENT COMPUTRONICS PVT. LTD.

D. Vijay Appellant

V/S

G. Jayaprakash Respondents

Referred Judgements :-

SULTAN SINGH VS. TEJ PARTAP [REFERRED TO]
K HYMAVATHI VS. THE STATE OF ANDHRA PRADESH AND ANOTHER [REFERRED TO]
A V MURTHY VS. B S NAGABASAVANNA [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
KUMAR EXPORTS VS. SHARMA CARPETS [REFERRED TO]
H NARSIMHA RAO VS. VENKATARAM R [REFERRED TO]
S. NATARAJAN VS. SAMA DHARMAN [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]
GIMPEX PRIVATE LIMITED VS. MANOJ GOEL [REFERRED TO]

JUDGEMENT

(1.) The Crl.R.P.Nos.400/2016 and 401/2016 are filed by the accused challenging the judgment of conviction dtd. 7/10/2014 in C.C.Nos.10885/2012 and 19940/2012 and confirmation of the judgment dtd. 1/1/2016 in Crl.A.Nos.1257/2014 and 1256/2014.

(2.) The Crl.A.No.323/2019 is filed by the complainant challenging the judgment of acquittal dtd. 14/1/2019 passed in C.C.No.5845/2013 for the offence punishable under Sec. 138 of N.I.Act.

(3.) The parties in all the matters are one and the same. Heard the learned counsel appearing for the respective parties in all the cases.

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D. VIJAY Vs. G. JAYAPRAKASH

Referred Judgements :-

JUDGEMENT

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