REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

Pappu @ Yadram And Another Respondents

Referred Judgements :-

S. RAMAKRISHNA V. STATE [REFERRED TO]
BHARWADA BHOGINBHAI HIRJIBHAI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF MAHARASHTRA STREE ATYACHAR VIRODHI PARISHAD MAHARASHTRA STATE VS. CHANDRA PRAKASH KEWAL CHAND JAIN:CHANDRA PRAKASH KEWAL CHAND JAIN POLICE SUB INSPECTOR POLICE STATION SITABULDI NAGPUR TEHSIL AND DISTRICT NAGPUR [REFERRED TO]
DELHI DOMESTIC WORKING WOMENS FORUM VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
STATE OF U P VS. PAPPU alias YUNUS [REFERRED TO]
SYED PEDA AOWLIA VS. PUBLIC PROSECUTOR HIGH COURT OF A P [REFERRED TO]
MAHILA VINOD KUMAR VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Crl.M.A.No.6367/2010 (under Section 5 of the Limitation Act.) Delay condoned for the reasons as stated in the application. CRL.L.P.170/2010

(2.) The State seeks leave to Appeal against the judgment dated 17.08.2009 passed by the learned Additional Sessions Judge (ASJ) Rohini, Delhi whereby the Respondents (accused before the Trial Court) were acquitted of the charges punishable under Sections 363/376/511 of the Indian Penal Code (IPC).

(3.) The gravamen of the charge against the Respondents is that they had abducted the prosecutrix on 08.12.2005 at about 08:15 P.M. and had attempted to commit rape upon her.

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STATE Vs. PAPPU @ YADRAM

Referred Judgements :-

JUDGEMENT

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