REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Rameshbhai Bhagwanbhai Parmar Respondents

Referred Judgements :-

SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
TOTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
GIRDHAR SHANKAR TAWADE VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHAMMAD HOSHAN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SYED FIROZUDDIN VS. STATE OF RAJASTHAN [REFERRED TO]
VAJRESH VENKATRAY ANVEKAR VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The present Appeal is directed against the judgment and order passed in Sessions Case No.313 of 2000 by the Additional Sessions Judge, Nadiad dated 04.01.2003 recording acquittal of the accused for the alleged offence under Sections 306 and 498(A) of the Indian Penal Code.

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

(3.) It is this judgment and order which has been assailed on the grounds mentioned in the memo of appeal.

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STATE OF GUJARAT Vs. RAMESHBHAI BHAGWANBHAI PARMAR

Referred Judgements :-

JUDGEMENT

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