REGENT COMPUTRONICS PVT. LTD.

The State of Gujarat Appellant

V/S

Iqbal And Ors. Respondents

Referred Judgements :-

STATE OF GOA V. SANJAY THAKRAN AND ANOTHER [REFERRED TO]
LUNA RAM VS. BHUPAT SINGH AND ORS. [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]
M.S. NARAYANA MENON @ MANI VS. STATE OF KERALA AND ANR. [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]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order of acquittal dated 23.6.2006 passed by the learned Additional Sessions Judge, Jamangar in Sessions Case No. 83 of 2005, whereby the respondents -original accused were acquitted of the charges under Sections 302, 114 of the Indian Penal Code and Section 135(1) of the Bombay Police Act.

(2.) THE facts in brief giving rise to the filing of present appeal are as under:

(3.) MS . C.M. Shah, learned APP appearing for the State has has taken us through the evidence and contended that the trial Court has committed an error in acquitting the accused inspite of voluminous evidence against him and contended that the trial Court ought not to have acquitted the accused.

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THE STATE OF GUJARAT Vs. IQBAL AND ORS.

Referred Judgements :-

JUDGEMENT

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