REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Koli Hamirbhai Mandabhai Bhuva Respondents

Referred Judgements :-

STATE OF GOA V. SANJAY THAKRAN AND ANOTHER [REFERRED TO]
LUNA RAM VS. BHUPAT SINGH AND ORS [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]
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]

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order of acquittal dated 30.6.2004 passed by the learned Additional Sessions Judge, Fast Track Court No. 8, Porbandar in Sessions Case No. 19 of 1996, whereby the respondent -original accused was acquitted of the charge under Section 302 of the Indian Penal Code.

(2.) THE facts in brief giving rise to the filing of present appeal are as under:

(3.) DR .Vijaybhai Durlabhbhai Padhiyar. Exh. 33

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STATE OF GUJARAT Vs. KOLI HAMIRBHAI MANDABHAI BHUVA

Referred Judgements :-

JUDGEMENT

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