REGENT COMPUTRONICS PVT. LTD.

H.R. Susheela Appellant

V/S

M.S. Katha Raj Respondents

Referred Judgements :-

KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [RERERRED TO]
RANGAPPA VS. SRI MOHAN [RERERRED TO]
B INDRAMMA VS. ESHWAR [RERERRED TO]
JOHN K.ABRAHAM VS. SIMON C.ABRAHAM [RERERRED TO]
RAMDAS VS. KRISHNANAND [RERERRED TO]
K.SUBRAMANI VS. K.DAMODARA NAIDU [RERERRED TO]
BIR SINGH VS. MUKESH KUMAR [RERERRED TO]

JUDGEMENT

(1.) Though this case is posted for admission, with the consent of the learned counsel appearing for the parties, it is taken up for final disposal.

(2.) The present appeal has been preferred by the complainant-appellant being aggrieved by the judgment of acquittal passed by Civil Judge and JMFC, Kushalnagar, in C.C. No. 2303/2013 dated 12.12.2018.

(3.) I have heard the learned counsel for the appellant-complainant and the respondent-accused.

Click here to view full judgment.

H.R. SUSHEELA Vs. M.S. KATHA RAJ

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address