REGENT COMPUTRONICS PVT. LTD.

The State of Gujarat Appellant

V/S

Bhijrajsinh Savalsnh Rathod 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]
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 24.12.1992 passed by the learned Sessions Judge, Kutch -Bhuj, in Sessions Case No. 28 of 1991, whereby the respondent -original accused was acquitted of the charge under Section 20(B)(2) of Narcotic Drugs and Psychotropic Substances Act.

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

(3.) LEARNED APP 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. BHIJRAJSINH SAVALSNH RATHOD

Referred Judgements :-

JUDGEMENT

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