REGENT COMPUTRONICS PVT. LTD.

Devjibhai @ Ashokbhai Valjibhai Rohit Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
NARAYANA MENON @ MANI VS. STATE OF KERALA & 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]
LUNARAM VS. BHUPAT SINGH [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) CHALLENGE in this appeal is to the judgment and order passed by the learned Sessions Judge, Kheda at Nadiad in Sessions Case No.9 of 2008 dated 13.01.2009 whereby, original accused no.1 has been convicted for the offences u/s.302 of Indian Penal Code (for short, "the IPC") and Section 135 of Bombay Police Act (for short, "the BP Act") whereas, original accused no.2 has been acquitted of all the charges levelled against him.

(2.) CRIMINAL Appeal No.328 of 2009 has been preferred by original accused no.1 against his conviction; whereas, Criminal Appeal No.615 of 2009 has been preferred by State against the acquittal of original accused no.2.

(3.) ANTECEDENT facts of this case, which require brief mention, are these;

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DEVJIBHAI @ ASHOKBHAI VALJIBHAI ROHIT Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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