REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Rodiyo Ramchandra Mohan Kanjar 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 & 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, 7th Fast Track Court, Surat, dated 31.07.2004 rendered in Sessions Case No.116 of 2003, whereby the learned Trial Judge acquitted the original accused opponents herein of the charges for the offence punishable under Sections 399, 332 and 333 of the Indian Penal Code.

(2.) ON 10.08.2006, the Court (Coram: Mr.C.K. Buch and Mr.K.A. Puj, J.J.) passed the following order:

(3.) THEREAFTER , on 12.01.2015, this Court passed the following order:

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STATE OF GUJARAT Vs. RODIYO RAMCHANDRA MOHAN KANJAR

Referred Judgements :-

JUDGEMENT

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