REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Amrutbhai K Jadav Turi Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
M.S. NARAYANA MENON @ MANI VS. STATE OF KERALA AND ANR [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]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
KULDEEP KAUR VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) Heard learned Advocate for the respective parties.

(2.) By way of this Appeal, the appellant - State has felt aggrieved by the judgment and order of acquittal of the accused dated 30.06.1994 passed by the learned Additional Sessions Judge, Banaskantha at Palanpur in Sessions Case No.75/1992. The accused (i.e. husband of the deceased) was acquitted of the offences punishable under Sections 498(A) and 306 of the Indian Penal Code.

(3.) The case in brief is as under :-

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STATE OF GUJARAT Vs. AMRUTBHAI K JADAV TURI

Referred Judgements :-

JUDGEMENT

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