REGENT COMPUTRONICS PVT. LTD.

Bhartiben W/O. Sureshbhai Bhikhabhai Chauhan Appellant

V/S

Sushilaben Kanubhai Tevar And Anr. Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. NARAYAN [REFERRED TO]
JINISH LAL SAH VS. STATE OF BIHAR [REFERRED TO]
GABBU VS. STATE OF M P [REFERRED TO]
BHUPINDER SINGH VS. U T OF CHANDIGARH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PREM SINGH [REFERRED TO]

JUDGEMENT

(1.) ALL these appeals arise out of the impugned judgment and order and therefore, they are disposed of by this common judgment.

(2.) THE facts in brief of the prosecution case are as under;

(3.) MRS. Shilpa R. Shah, learned advocate appearing on behalf of original accused No. 1, has submitted that the Court below has committed serious error in convicting original accused No. 1 for the alleged offence.

Click here to view full judgment.

BHARTIBEN Vs. SUSHILABEN KANUBHAI TEVAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address