REGENT COMPUTRONICS PVT. LTD.

Khila Devi Appellant

V/S

State of Uttarakhand And Ors. Respondents

Referred Judgements :-

NARAYAN GOVIND GAVATE ETC VS. STATE OF MAHARASHTRA [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDRA AND ANOTHER [REFERRED TO]
AKALU AHIR VS. RAMDEO RAM [REFERRED TO]
BANSI LAL VS. LAXMAN SINGH [REFERRED TO]
STATE OF KARNATAKA VS. K YARAPPA REDDY [REFERRED TO]
STATE OF MAHARASHTRA VS. JAGMOHAN SINGH KULDIP SINGH ANAND [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SUJAY MANGESH POYAREKAR [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
RATTIRAM VS. STATE OF M PTHROUGH INSPECTOR OF POLICE [REFERRED TO]
RAJARAM PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]
SELVI J. JAYALALITHAA VS. STATE OF KARNATAKA [REFERRED TO]
SUNIL MAHADEO JADHAV VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. THAKUR SINGH [REFERRED TO]
BABLU KUMAR VS. STATE OF BIHAR [REFERRED TO]
STATE OF HARYANA VS. RAM MEHAR & OTHERS ETC. ETC. [REFERRED TO]

JUDGEMENT

(1.) The instant revision has been preferred against judgment and order dated 28.02.2008, passed in Sessions Trial No. 21 of 2006, State vs. Pappu Lal and others, by the court of learned Sessions Judge, Bageshwar (for short "the Case"). By the impugned judgment and order, the private respondent nos. 2 to 8, have been acquitted of the charge under Section 302 IPC.

(2.) Facts necessary for disposal of this revision, briefly stated, are as hereunder:

(3.) Heard learned counsel for the parties through video conference and perused the record.

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KHILA DEVI Vs. STATE OF UTTARAKHAND AND ORS.

Referred Judgements :-

JUDGEMENT

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