REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Raval Dashrathbhai Mafabhai Respondents

Referred Judgements :-

STATE OF GOA V. SANJAY THAKRAN AND ANR. [REFERRED TO]
LUNA RAM VS. BHUPAT SINGH AND ORS [REFERRED TO]
MOOKKIAH AND ANR. VS. STATE,REP. BY THE INSPECTOR OF POLICE,TAMIL NADU [REFERRED TO]
SADHU SARAN SINGH VS. STATE OF U.P. [REFERRED TO]
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 ALIAS MANI VS. STATE OF KERALA [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]
HARIJAN BHALA TEJA VS. STATE OF GUJARAT [REFERRED TO]
HITESH VERMA VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) It appears that during the pendency of the present Appeal, the complainant has expired. The same has been noted by this Court vide order dtd. 11/9/2023.

(2.) By way of this Appeal, the Appellant - State has felt aggrieved by the judgment and order of acquittal dtd. 8/6/2007 passed by the learned Special Judge, Atrocity, Mahesana in Special Atrocity Case No.13 of 2007 whereby the respondents were acquitted for the offences punishable under Ss. read with Ss. 323, 504 and 506(2) of the Indian Penal Code (IPC), under Sec. 3(1)(10) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to in short as 'the Atrocities Act') and under Sec. 184 of the G.P. Act.

(3.) The case of the prosecution is as under :-

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STATE OF GUJARAT Vs. RAVAL DASHRATHBHAI MAFABHAI

Referred Judgements :-

JUDGEMENT

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