REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Momin Yasinbhai R. Dhuka 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 Additional Sessions Judge, Camp at Patan in Sessions Case No. 207/1990 dated 06.05.1994 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;

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STATE OF GUJARAT Vs. MOMIN YASINBHAI R. DHUKA

Referred Judgements :-

JUDGEMENT

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