REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Jashvantbhai Bhulabhai Parmar 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 judgement and order of acquittal dated 23/1/1996 passed by the learned Special Judge, Surendranagar in Special Case No. 4 of 1989 whereby present respondent -original accused was acquitted of the charges leveled against him.

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

(3.) THOUGH served, the respondent -accused has not remained present.

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STATE OF GUJARAT Vs. JASHVANTBHAI BHULABHAI PARMAR

Referred Judgements :-

JUDGEMENT

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