REGENT COMPUTRONICS PVT. LTD.

ASHRAF Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

MANNAM VENKATADARI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAM TAHAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF GUJARAT VS. BAI FATIMA [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
LAKSHMI SINGH VS. STATE OF BIHAR [REFERRED TO]
NETHALA POTHURAJU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SIKHAR BEHERA VS. STATE OF ORISSA [REFERRED TO]
CHITTARMAL VS. STATE OF RAJASTHAN [REFERRED TO]
GOVINDARAJU ALIAS GOVINDA VS. STATE BY SRIRAMAPURAM P S [REFERRED TO]
MOHAMMAD KHALIL CHISTI VS. STATE OF RAJASTHAN [REFERRED TO]
SUBAL GHORAI VS. STATE OF WEST BENGAL [REFERRED TO]
BARENDRA KUMAR GHOSE VS. EMPEROR [REFERRED TO]

JUDGEMENT

(1.) Since common question of law and facts are involved in both these appeals, therefore, same are taken up together and decided by this common judgment.

(2.) In Sessions Trial No. 277 of 2007, State Vs. Afzal and others (for short "the case") by the judgment and order dated 15.06.2012, the court of learned FTC/Additional Sessions Judge, Haridwar acquitted the private respondents-accused (for short 'private respondents') Afzal, Mashroof, Abid, Gumnam and Mahboob Hasan of the charges under Sections 147, 148, 323/149, 324/149, 325, 504/149, 506/149 and 307/149 IPC.

(3.) State preferred Government Appeal No. 46 of 2012, against the acquittal of the private respondents. The informant Ashraf Ali also preferred Criminal Appeal No. 195 of 2012, against the acquittal.

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ASHRAF Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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