REGENT COMPUTRONICS PVT. LTD.

Manubhai Bhandubhai Parmar Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
JAHARLALDAS VS. STATE OF ORISSA [REFERRED TO]
KHUJJIALIASSURENDRA TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF HARYANA VS. VED PRAKASH [REFERRED TO]
RAM KUMAR MADHUSUDAN PATHAK VS. STATE OF GUJARAT [REFERRED TO]
JAIPAN VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) 1. to 24. xxx xxx xxx

(2.) In view of the evidence which we have discussed in the foregoing paragraphs, we are of the considered opinion that the following tell -tale circumstances unerringly pointing to the guilt of the accused :

(3.) xxx xxx xxx

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MANUBHAI BHANDUBHAI PARMAR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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