REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Abdulkadar Bau Bakali Respondents

Referred Judgements :-

EMPEROR VS. HARMAN KISHA [REFERRED TO]
KING EMPEROR VS. KOMMOJU BRAHMAN [REFERRED TO]
STATE OF UTTAR PRADESH VS. DEOMAN UPADHYAYA [REFERRED TO]
AGHNOO NAGESIA VS. STATE OF BIHAR [REFERRED TO]
NIKA RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
KALI RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
DHARM DAS WADHWANI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAVINDRA PRAKASH MITTAL [REFERRED TO]
STATE OF WEST BENGAL VS. MIRA MOHAMMAD OMAR [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This appeal is at the instance of the State of Gujarat challenging the order dated 6th November 1995 passed by the Additional Sessions Judge, Kachchh-Bhuj for the offences punishable under Sections 302 and 201 of the Indian Penal Code in Sessions Case No.19 of 1994.

(2.) By the aforesaid order, the learned Sessions Judge found the accused-respondent not guilty for the offence punishable under Sections 302 and 201 of the Indian Penal Code and he has been acquitted.

(3.) Case of the Prosecution :

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STATE OF GUJARAT Vs. ABDULKADAR BAU BAKALI

Referred Judgements :-

JUDGEMENT

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