REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Rajubhai Mathurbhai Patel 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 Special Judge, Court No.5, Ahmedabad (City) dated 29.04.2003 rendered in Atrocity Criminal Case No.9 of 2002, whereby the learned Trial Judge acquitted the original accused the opponents herein of the charges for the offence punishable under Sections 323, 294(B), 506(1) and 114 of the Indian Penal Code (for short "IPC") and Section 3(1)(10) of the Atrocity Act.

(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_71_LAWS(GJH)1_2015.htm</FRM>

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STATE OF GUJARAT Vs. RAJUBHAI MATHURBHAI PATEL

Referred Judgements :-

JUDGEMENT

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