REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Dilipbhai Jayrambhai Respondents

Referred Judgements :-

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.) By way of this appeal, the appellant -State has challenged the impugned judgment and order of acquittal dated 03.09.1994, passed by the learned Sessions Judge, Surat, in Sessions Case No. 76/1994 whereby, the respondent -original accused, have been acquitted for charges u/s. 302 of the I.P.C.

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

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

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STATE OF GUJARAT Vs. DILIPBHAI JAYRAMBHAI

Referred Judgements :-

JUDGEMENT

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