REGENT COMPUTRONICS PVT. LTD.

Lalabhai Punambhai Beldar Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

RIZAN VS. STATE OF CHHATTISGARH [REFERRED TO]
ZWINGLEE ARIEL VS. STATE OL MADHYA PRADESH [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NISAR ALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED TO]
UGAR AHIR VS. STATE OF BIHAR [REFERRED TO]
SOHRAB S O BELI NAYATA VS. STATE OF MADHYA PRADESH [REFERRED TO]
HALLU VS. STATE OF MADHYA PRADESH [REFERRED TO]
BALAKA SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN VS. KALKI [REFERRED TO]
RANMAL SAMAT VS. STATE OF GUJARAT [REFERRED TO]
STATE OF RAJASTHAN VS. MAJOR SINGH [REFERRED TO]
KRISHNA MOCHI VS. STATE OF BIHAR [REFERRED TO]
GANGADHAR BEHERA VS. STATE OF ORISSA [REFERRED TO]

JUDGEMENT

(1.) This conviction appeal is filed by the appellants ' original accused nos.2 and 3, against the judgment of conviction and order of sentence dtd. 3/9/2014, passed by the learned Additional Sessions Judge, Kheda at Nadiad in Sessions Case No.25 of 2013, wherein the appellants came to be tried for the offences punishable under Ss. 147, 148, 149, 302, 324, 325, 504, 506(2) of the IPC and Sec. 135 of the Gujarat Police Act. At the end of the trial, the appellants came to be convicted and sentenced as tabulated hereunder: <FRM>JUDGEMENT_43_LAWS(GJH)1_2025_1.html</FRM>

(2.) The case of the prosecution leading to conviction of the appellants accused is as follows:

(3.) In the course of trial, the prosecution examined in all 33 witnesses.

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LALABHAI PUNAMBHAI BELDAR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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