REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Harkhabhai Bhanabhai Harijan Respondents

Referred Judgements :-

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]
M.S. NARAYANA MENON @ MANI VS. STATE OF KERALA AND ANR [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
LUNARAM VS. BHUPAT SINGH [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) BY way of this appeal, the appellant State has challenged the judgment and order of the learned Additional Sessions Judge, Dhrangadhra, dated 23.04.2004, rendered in Sessions Case 11 of 2002, whereby the learned Trial Judge acquitted both the original accused the opponents herein of the charges for the offence punishable under Sections 306, 201 and 114 of the Indian Penal Code (for short "IPC").

(2.) THE brief facts of the case of the prosecution, as set out before the learned Trial Court, read as under:

(3.) TO prove the prosecution case, the prosecution has examined the following witnesses: <FRM>JUDGEMENT_96_LAWS(GJH)1_2015.htm</FRM>

Click here to view full judgment.

STATE OF GUJARAT Vs. HARKHABHAI BHANABHAI HARIJAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address