REGENT COMPUTRONICS PVT. LTD.

Ramesh Bijal Marwada Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

THAKORLAL D VADGAMA VS. STATE OF GUJARAT [REFERRED TO]
DHANANJOY CHATTERJEE ALIAS DHANA VS. STATE OF WEST BENGAL [REFERRED TO]
UDAY VS. STATE OF KARNATAKA [REFERRED TO]
AERO TRADERS P LTD VS. RAVINDER KUMAR SIRI [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
SATISH KUMAR JAYANTI LAL DABGAR VS. STATE OF GUJARAT [REFERRED TO]
MD ALI @ GUDDU VS. STATE OF U.P. [REFERRED TO]
STATE OF M.P VS. MUNNA @ SHAMBHOO NATH [REFERRED TO]

JUDGEMENT

(1.) The present appeal is directed against the impugned judgment and order rendered in Sessions Case No.29/2010 by the Additional Sessions Judge, GandhihamKutch dated 27.12.2011 recording conviction of the appellantaccused for the offence under Sections 363 and 376 of the Indian Penal Code imposing sentence as stated in detail in the impugned judgment and order.

(2.) The fact of the case briefly summarized are as follows:

(3.) It is this judgment and order which has been assailed in the present appeal on the grounds stated in the memo of appeal.

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RAMESH BIJAL MARWADA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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