REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Kishor Roopabhai Patel 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]
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]
MARIANO ANTO BRUNO VS. INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) It transpires from the record that the respondent No.2 (mother-in-law of the deceased) expired during the pendency of the Appeal. Copy of the Death Certificate of the respondent No.2 - Shantaben has been produced before this Court. The date of death is mentioned as 16/5/2019. The same is ordered to be taken on record. Hence, the Appeal stands abated qua the respondent No.2.

(2.) By way of this Appeal, the Appellant - State has felt aggrieved by the judgment and order of acquittal dtd. 17/7/2007 passed by the learned Presiding Officer, Fast Track Court No.5, Morbi in Sessions Case No.65 of 1993 whereby the respondents were acquitted for the offences punishable under Ss. 498(A), 306 and 114 of the Indian Penal Code (IPC).

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

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STATE OF GUJARAT Vs. KISHOR ROOPABHAI PATEL

Referred Judgements :-

JUDGEMENT

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