REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Vasudev And Ors. Respondents

Referred Judgements :-

LUNA RAM V/S. 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 V/S. STATE OF KERALA & 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]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) The State has challenged the impugned judgment and order of acquittal passed by the learned Addl. City Sessions Judge, Vadodara in Sessions Case No. 47/1993 dated 16.04.1994 whereby, the respondents, original accused, have been acquitted of all the charges framed against them.

(2.) The facts in brief are as under;

(3.) During the trial, the prosecution examined the following witnesses;

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STATE OF GUJARAT Vs. VASUDEV AND ORS.

Referred Judgements :-

JUDGEMENT

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