REGENT COMPUTRONICS PVT. LTD.

Shree Bhagwan Appellant

V/S

STATE Respondents

Referred Judgements :-

MADAN GOPAL KAKKAD VS. NAVAL DUBEY [REFERRED TO]
STATE OF ANDHRA PRADESH VS. BODEM SUNDARA RAO [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
STATE OF KARNATAKA VS. KRISHNAPPA [REFERRED TO]
STATE OF CHHATTISGARH VS. DERHA [REFERRED TO]
DUTTA VS. STATE OF MAHARASHTRA [REFERRED TO]
JUGENDRA SINGH VS. STATE OF U P [REFERRED TO]
RADHAKRISHNA NAGESH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHYAM NARAIN VS. STATE OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) This is yet another case - sad and sordid in equal measure - of innocence plundered.

(2.) The case pleaded by the prosecution, and accepted by the learned Additional Sessions Judge (hereinafter referred to as "ASJ"), may be recited thus:

(3.) Having, thus, set out the case as pleaded by the prosecution, let us proceed to reconnoiter the evidence that emerged, in order to assess whether it supported the prosecution's version. Oral Evidence

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SHREE BHAGWAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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