REGENT COMPUTRONICS PVT. LTD.

Paro @ Raj @ Shakuntala Appellant

V/S

STATE OF DELHI Respondents

Referred Judgements :-

SAIYAD MOHAMMAD SAIYAD UMAR SAIYAD VS. STATE OF GUJARAT [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
C ALI VS. STATE OF KERALA [REFERRED TO]
BECKODAN ABDUL RAHIMAN VS. STATE OF KERALA [REFERRED TO]
PRABHA SHANKAR DUBEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAVI KUMAR VS. STATE [REFERRED TO]

(1.) THIS appeal is directed against judgment and sentence of even dated 06.1.2000 passed by the Additional Sessions Judge, Shahdara, Delhi.

(2.) THE prosecution version of the events which transpired is briefly as follows:

(3.) MS Ritu Gauba, learned Counsel for the appellant assailed the judgment of the trial court on the following grounds: