REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Jesing Alias Jaysukh Oghad Respondents

Referred Judgements :-

GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED]
LUNARAM VS. BHUPAT SINGH [REFERRED]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED]

JUDGEMENT

(1.) These appeals are directed against the common judgment and order dated 15.02.1994 passed by the learned Addl. Sessions Judge, Amreli in Sessions Cases No.119/1992 whereby, the respondent hereinoriginal accused no.1, has been acquitted of all the charges framed against him.

(2.) The facts in brief giving rise to the filing of present appeal are as under; On 28.03.1992 while the survivor and her younger sister were going to Village Haramdiya, the accused stopped her and thereafter, forced the survivor to sit on his bicycle. Thereafter, he took her to some remote area and committed the offence of rape on her.

(3.) During the trial, the prosecution examined the following witnesses; <FRM>JUDGEMENT_165_LAWS(GJH)11_2015l.html</FRM>

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STATE OF GUJARAT Vs. JESING ALIAS JAYSUKH OGHAD

Referred Judgements :-

JUDGEMENT

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