REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Hamjibhai Jivabhai Chudasma 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 AND 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, Bhavnagar dated 10.09.2003 rendered in Sessions Case No.58 of 1999, whereby the learned Trial Judge acquitted the original accused opponents herein of the charges for the offence punishable under Sections 498(A), 306 and 114 of the Indian Penal Code (for short "IPC").

(2.) THE brief facts of the case of the prosecution, as set out before the learned Trial Court, read as under:

(3.) AT the time of trial, in order to bring home the charges leveled against the original accused, the prosecution examined 9 witnesses as well as the prosecution also produced 14 documentary evidences.

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STATE OF GUJARAT Vs. HAMJIBHAI JIVABHAI CHUDASMA

Referred Judgements :-

JUDGEMENT

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