REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Mangaji Suraji Thakor Respondents

Referred Judgements :-

STATE OF GOA V. SANJAY THAKRAN AND ANR. [REFERRED TO]
OF LUNA RAM VS. BHUPAT SINGH AND ORS. [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY,AIR 1981 [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
M.S. NARAYANA MENON @ MANI VS. STATE OF KERALA AND ANR [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) BY way of the present appeal under Section 378 of the Code of Criminal Procedure, 1973, the appellant State has challenged the judgement and order of acquittal dated 30.8.1991 passed by learned Additional City Sessions Judge, Ahmedabad City, in Sessions Case No. 91 of 1988 whereby the respondents-original accused were acquitted of the charges under Sections 302, 324, 325, 504, 143 and 148 of the Indian Penal Code.

(2.) THE endorsement on the Board shows that respondent Nos. 1, 4 and 5 have expired. Therefore, the appeal qua them is abated.

(3.) LEARNED counsel for the appellant State Ms. C.M. Shah has contended that in order to prove the case against the accused, the prosecution has examined the following witnesses:

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STATE OF GUJARAT Vs. MANGAJI SURAJI THAKOR

Referred Judgements :-

JUDGEMENT

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