REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Mukeshbhai Kishanlal Khatik Respondents

Referred Judgements :-

AERO TRADERS (P) LTD. V. RAVINDER KUMAR SURI [REFERRED TO]
SEVAKA PERUMAL VS. STATE OF TAMIL NADU [REFERRED TO]
MAHENDRA SINGH GAYATRIBAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
SIRIYA ALIAS SHRI LAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
KISHANGIRI MANGALGIRI GOSWAMI VS. STATE OF GUJARAT [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
SATISH KUMAR JAYANTI LAL DABGAR VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Both these appeals are filed by the State challenging the impugned judgment and order rendered in Sessions Case No. 346 of 2011 by the learned Additional City and Sessions Judge, Court No. 7, dated 07.03.2012 recording the conviction and sentence as stated in the impugned judgement.

(2.) Criminal Appeal No. 596 of 2012 is filed under section 377 of the Code of Criminal Procedure, 1973 challenging the impugned judgement seeking the enhancement of the sentence awarded for the conviction under Section 498(A) of Indian Penal Code. Similarly the Criminal Appeal No. 598 of 2012 is filed by the State challenging the judgement and order recording the acquittal for the offence under Section 306 of the Indian Penal Code.

(3.) The facts of the case, briefly summarized, are as follows:

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STATE OF GUJARAT Vs. MUKESHBHAI KISHANLAL KHATIK

Referred Judgements :-

JUDGEMENT

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