REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Mamadhusain N. Mayatra 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.) By way of this appeal, the appellant -State of Gujarat, has challenged the judgment and order of the Sessions Judge, Kutchh -Bhuj, dated 06.05.1995, whereby the present respondent -original accused of Sessions Case No. 92 of 1993, has been acquitted for charges u/s. 302,397,326,323,506(2)& u/s. 504 of the I.P.C.

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

(3.) To prove the case against the prosecution, the following witnesses were examined:

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STATE OF GUJARAT Vs. MAMADHUSAIN N. MAYATRA

Referred Judgements :-

JUDGEMENT

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