REGENT COMPUTRONICS PVT. LTD.

Meersab S/O Dawalsab Jakati Appellant

V/S

Mohammadshiraj Respondents

Referred Judgements :-

MANNU SAO VS. STATE OF BIHAR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. JAI LAL [REFERRED TO]
HARIJANA THIRUPALA VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH HYDERABAD [REFERRED TO]
STATE OF RAJASTHAN VS. KASHI RAM [REFERRED TO]
VIKRAMJIT SINGH ALIAS VICKY VS. STATE OF PUNJAB [REFERRED TO]
NEPAL SINGH VS. STATE OF HARYANA [REFERRED TO]
PATHAN HUSSAIN BASHA VS. STATE OF A P [REFERRED TO]
RANJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAJKUMAR VS. STATE OF M.P. [REFERRED TO]
VIJAY PAL VS. STATE (GNCT) OF DELHI [REFERRED TO]

JUDGEMENT

(1.) This is an appeal against the judgment and order of acquittal passed by the VII Addl. District and Sessions Judge, Belagavi in S.C.No.297/2011. By the impugned judgment, the learned Sessions Judge has acquitted the respondents herein (hereinafter referred to as 'accused Nos. 1 to 4') of the charges punishable under Sections 498A, 302 and 201 R/w. Section 34 of the IPC.

(2.) Accused Nos.1 and 4 were sent up for trial on the allegations that:

(3.) The State has not preferred any appeal challenging the acquittal of the accused. The complainant, namely the father of the deceased, has preferred this appeal under Section 372 of the Cr.P.C.

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MEERSAB S/O DAWALSAB JAKATI Vs. MOHAMMADSHIRAJ

Referred Judgements :-

JUDGEMENT

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