REGENT COMPUTRONICS PVT. LTD.

Ghambhirji Ishwarji Thakor Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

LUNA RAM V/S. BHUPAT SINGH AND ORS [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]

JUDGEMENT

(1.) Both these appeals arise out of the same judgment and order and hence, they are disposed off by this common judgment.

(2.) Challenge in these appeals is to the judgment and order passed by the learned 3rd Addl. Sessions Judge, Banaskantha at Palanpur in Sessions Case No. 14 of 2010 dated 07.01.2011 whereby, original accused No. 1 has been convicted for the offence punishable u/s. 302 and 376 IPC; whereas, original accused No. 2 to 7 have been acquitted of all the charges framed against them.

(3.) The facts in brief are as under;

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GHAMBHIRJI ISHWARJI THAKOR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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