REGENT COMPUTRONICS PVT. LTD.

Sharada K. Naik Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

SHAHAJA @ SHAHAJAN ISMAIL MOHD. SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
RAVI SHARMA VS. STATE(GOVERNMENT OF N.C.T. OF DELHI) [REFERRED TO]
H. D. SUNDARA VS. STATE OF KARNATAKA [REFERRED TO]
BABU SAHEBAGOUDA RUDRAGOUDAR VS. STATE OF KARNATAKA [REFERRED TO]
CONSTABLE 907 SURENDRA SINGH VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) The appellant/complainant-victim has preferred this appeal against the judgment of acquittal dtd. 29/11/2021 passed in Special Case (Atrocity) No.232/2017 by the I- Addl. Dist. & Sessions Judge/Special Court, Raichur (for short, 'the Trial Court').

(2.) The State has not preferred any appeal against the judgment of acquittal passed by the Trial Court.

(3.) For the sake of convenience, the parties are referred to as per their rank before the Trial Court.

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SHARADA K. NAIK Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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