REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

MUNIYAPPA Respondents

Referred Judgements :-

RAMESHWAR S O KALYAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
DALIP SINGH VS. STATE OF PUNJAB [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHANTI VS. STATE OF HARYANA [REFERRED TO]
SAKHI MANDALANI VS. STATE OF BIHAR [REFERRED TO]
KANS RAJ VS. STATE OF PUNJAB [REFERRED TO]
HIRA LAL VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
STATE OF M P VS. SALEEM alias CHAMARU [REFERRED TO]
SUSHIL KUMAR SHARMA VS. UNION OF INDIA [REFERRED TO]
STATE OF KARNATAKA VS. T BALU [REFERRED TO]
THAKKAN JHA VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) THIS is yet another unfortunate case of dowry death, which we have to deal in this appeal.

(2.) THE respondents are the husband, father-in-law, mother-in-law and brother-in-law of deceased Gayithri.

(3.) THE appeal in Crl. No. 643/2005 is by the State aggrieved by the acquittal of re-spondents for the offence punishable under sections 498a and 304b of the IPC, whereas the appeal in Crl. A. No. 1771/2004 is by the respondents assailing the order of conviction by the trial Court for the offence punishable under Sections 3 and 6 of the Dowry prohibition Act.

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STATE OF KARNATAKA Vs. MUNIYAPPA

Referred Judgements :-

JUDGEMENT

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