REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Atulbhai Chhaganbhai Chavda 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 Advocates for the parties.

(2.) VIDE order dated 06.07.2006, Leave to Appeal was refused for respondents No.2 to 4.

(3.) BY way of this Appeal, By way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 15.03.2004 of the learned 2nd Fast Track Judge, Amreli in Sessions Case No.128/2000 whereby the respondents herein were acquitted of the offences punishable under Sections 498A, 306 and 114 of the Indian Penal Code.

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STATE OF GUJARAT Vs. ATULBHAI CHHAGANBHAI CHAVDA

Referred Judgements :-

JUDGEMENT

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