REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Dolatram V Sindhi Respondents

Referred Judgements :-

GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED]
LUNARAM VS. BHUPAT SINGH [REFERRED]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED]
SHIVASHARANAPPA VS. STATE OF KARNATAKA [REFERRED]

JUDGEMENT

(1.) The State has challenged the impugned judgment and order of acquittal passed by the learned Addl. Sessions Judge, Mahesana in Sessions Case No.98/1991 dated 12.08.1994 whereby, the respondent, original accused, has been acquitted of all the charges framed against him.

(2.) The Facts In Brief Are As Under;

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

Click here to view full judgment.

STATE OF GUJARAT Vs. DOLATRAM V SINDHI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address