REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Kalubhai Arjunbhai Damor Respondents

Referred Judgements :-

GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
M.S. NARAYANA MENON @ MANI V. STATE OF KERALA AND ANR [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]

JUDGEMENT

(1.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 29/8/1992 passed by the learned Chief Judicial Magistrate, Ahmedabad (Rural) in Criminal Case No. 1234 of 1990 whereby the accused was acquitted of the charges leveled against him.

(2.) THE brief facts of the prosecution case are as under:

(3.) THOUGH served, the respondent -accused has not remained present.

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STATE OF GUJARAT Vs. KALUBHAI ARJUNBHAI DAMOR

Referred Judgements :-

JUDGEMENT

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