REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Nitinbhai Harkishanlal Mistry Respondents

Referred Judgements :-

STATE OF GOA V. SANJAY THAKRAN AND ANR. [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
M.S. NARAYANA MENON @ MANI V. STATE OF KERALA AND 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]

JUDGEMENT

(1.) THE present appeal, under Section 378 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 15.7.1992 passed by learned Judicial Magistrate, First Class, Valsad in Criminal Case No. 2284 of 1988 whereby the respondent -accused person was acquitted of the charges levelled against him.

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

(3.) TO prove the case the prosecution has examined 9 prosecution witnesses and one defence witness.

Click here to view full judgment.

STATE OF GUJARAT Vs. NITINBHAI HARKISHANLAL MISTRY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address