REGENT COMPUTRONICS PVT. LTD.

VINODKUMAR CHANDRASINH JAIN MARVADI Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

PARAKINKAR CHAKMA V. STATE OF TRIPURA [REFERRED TO]
SOMAPPA VAMANAPPA MADAR AND SHANKARAPPA RAVANAPPA KADDI VS. STATE OF MYSORE [REFERRED TO]
PUTTAN ALIAS KAMAL PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
ANIL KUAMR VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. GHUDAN [REFERRED TO]
LAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
UMESH KAMAT VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 3.12.2002 passed by the Jt. District Judge, Ahmedabad (Rural), Ahmedabad in Sessions Case No. 52/02, the appellant-convict has filed this appeal.

(2.) By virtue of the impugned order, the appellant has been held guilty of an offence under Section 397 of the Indian Penal Code and has been sentenced to Rigorous Imprisonment for 10 years and a fine of Rs. 1,000/-, in default of payment to undergo one month's Simple Imprisonment.

(3.) The facts stated by the prosecution, in a nutshell, are as under:

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VINODKUMAR CHANDRASINH JAIN MARVADI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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