REGENT COMPUTRONICS PVT. LTD.

Arjunbhai Kantibhai Nayak Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

BHAGAT RAM VS. STATE OF PUNJAB [REFERRED TO]
ERADU VS. STATE OF HYDERABAD [REFERRED TO]
HUKAM SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SUKHBASI [REFERRED TO]
BALWINDER SINGH ALIAS DALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
ASHOK KUMAR CHATTERJEE VS. STATE OF MADHYA PRADESH [REFERRED TO]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SRIVASTAVA [REFERRED TO]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
HARISHCHANDRA LADAKU THANGE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The present appeal is filed by the appellant ' original accused under Sec. 374 of Code of Criminal Procedure, 1973 (old) ('Cr.P.C.', in short) against the judgment and order of conviction and sentence dtd. 5/4/2016 passed by the learned Additional Sessions Judge, Kalol, Gandhinagar in Sessions Case no. 4 of 2013, wherein, the appellant came to be tried for offences punishable under Ss. 302, 363, 366, 376 and 504 of the Indian Penal Code, 1860 (old) ('IPC', for short) and Sec. 135 of the Gujarat Police Act, 1951 ('G.P. Act', in short).

(2.) At the end of the trial, the appellant came to be convicted under Sec. 302 of IPC and Sec. 135 of G.P. Act and was sentenced as under: <FRM>JUDGEMENT_57_LAWS(GJH)12_2024_1.html</FRM>

(3.) Facts and circumstances giving rise to file this appeal are as under:

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ARJUNBHAI KANTIBHAI NAYAK Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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