REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Chamar Rameshbhai Maganbhai Respondents

Referred Judgements :-

M G AGARWAL M K KULKARNI VS. STATE OF MAHARASHTRA [REFERRED TO]
RAM KUMAR VS. STATE OF HARYANA [REFERRED TO]
SHANMUGAM ALIAS KULANDAIVELU VS. STATE OF TAMIL NADU [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SYED PEDA AOWLIA VS. PUBLIC PROSECUTOR HIGH COURT OF A P [REFERRED TO]
STATE OF GUJARAT VS. KALAVATIBEN LILADHAR [REFERRED TO]
S. ANIL KUMAR @ ANIL KUMAR GANNA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The present Appeal is directed against the judgment and order delivered by the Additional Sessions Judge, Fast Track Court, Dhangadhra in Sessions Case No.60/1998 dated 30.12.2002 recording acquittal of the accused for the alleged offence under Sections 498(A) and 306 of the Indian Penal Code.

(2.) The facts of the case briefly summarized are as follows:

(3.) Heard learned APP Ms.Monali Bhatt for the appellantState and learned counsel, Shri Samir Gohil for learned counsel, Shri A.S. Supehia for the respondentsaccused.

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STATE OF GUJARAT Vs. CHAMAR RAMESHBHAI MAGANBHAI

Referred Judgements :-

JUDGEMENT

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