REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Veja Gokalbhai Chhaya Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. SOHAN LAL [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]
K.R.J. SARMA VS. R.V. SURYA RAO [REFERRED TO]
KULDEEP KAUR VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the appellant State Ms. Monali H. Bhatt and learned Advocate for the respondent Mr. A.J. Shastri.

(2.) BY way of this Appeal, the Appellant State has felt aggrieved by the judgment and order of acquittal dated 31.03.2004 of the learned Additional Sessions Judge, 6th Fast Track Court, Porbandar in Sessions Case No.54/2003 whereby the respondents herein were acquitted of the offences punishable under Sections 306 and 498 -A of the Indian Penal Code.

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

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STATE OF GUJARAT Vs. VEJA GOKALBHAI CHHAYA

Referred Judgements :-

JUDGEMENT

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