REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Ashokbhai Chhotubhai Vasava Respondents

Referred Judgements :-

STATE OF GOA V. SANJAY THAKRAN [REFERRED TO]
LUNA RAM VS. BHUPAT SINGH [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
SHANTI VS. STATE OF HARYANA [REFERRED TO]
LAKHJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
MAHENDRA SINGH GAYATRIBAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
PAWAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [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]
SOHAN RAJ SHARMA VS. STATE OF HARYANA [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED TO]
NARESH KUMAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) The present Appeal under Sec. 378 of the Code of Criminal Procedure, 1973 is directed against judgment and order dtd. 7/1/2008 passed by learned Additional Sessions Judge, Fast Track Court No.2, Bharuch in Sessions Case No.3 of 2007, by which, the learned Additional Sessions Judge was pleased to acquit the accused for the offences under Ss. 498A and 306 of the Indian Penal Code.

(2.) The facts of the case can be stated as under.

(3.) Being aggrieved and dissatisfied by the order of acquittal dtd. 7/1/2008 passed by learned Additional Sessions Judge, the State has approached this Court by way of present Appeal under Sec. 378 of the Code, 1973.

Click here to view full judgment.

STATE OF GUJARAT Vs. ASHOKBHAI CHHOTUBHAI VASAVA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address