REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Bhikhabhai Karsanbhai Gadhvi 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]
MARIANO ANTO BRUNO V. INSPECTOR OF POLICE [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]
HITESH VERMA VS. STATE OF UTTARAKHAND [REFERRED TO]
MOHD ABAAD ALI VS. DIRECTORATE OF REVENUE PROSECUTION INTELLIGENCE [REFERRED TO]

JUDGEMENT

(1.) Though served, respondents No.1 and 2 have chosen not to appear. Learned Advocate Mr. Neeraj Soni is appointed as Amicus to assist the Court.

(2.) The accused No.1-Bhikhabhai had expired on 29/8/2013. The Death Certificate is produced on record qua the accused No.1. Therefore, the Appeal stands abated qua accused No.1.

(3.) By way of this Appeal, the Appellant - State has felt aggrieved by the judgment and order of acquittal dtd. 13/4/2007 of the learned Special Judge and Additional Sessions Judge, Fast Track Court No.1, Khambalia, in Special Criminal Case No.44 of 2006 whereby the respondents herein were acquitted of the offences punishable under Ss. 332, 323, 504, 506(2) and 114 of the Indian Penal Code and 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').

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STATE OF GUJARAT Vs. BHIKHABHAI KARSANBHAI GADHVI

Referred Judgements :-

JUDGEMENT

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