REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

DEVIBEN BHIMJIBHAI MOTIVARAS 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]
ARAYANA MENON @ MANI VS. 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 (1) (3) of the Code of Criminal Procedure, 1973, is directed against the judgment and order of acquittal dated 31. 07. 2008 passed by the learned Special Judge, Fast Track Court, Porbandar, in Special (Elec.) Case No. 14 of 2006, whereby the accused has been acquitted from the charges leveled against him.

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

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STATE OF GUJARAT Vs. DEVIBEN BHIMJIBHAI MOTIVARAS

Referred Judgements :-

JUDGEMENT

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