REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

DINESH MADHUBHAI KHERADAI 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 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 of the Code of the Criminal Procedure, 1973 is directed against the judgment and order of acquittal dated 30. 4. 2008 passed by the Additional Sessions Judge, Rajkot in Sessions Case No. 73 of 2007 whereby the accused has been acquitted of the charges leveled against him.

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

(3.) NOTE of F. S. L. Officer at Exb. 44

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STATE OF GRJARAT Vs. DINESH MADHUBHAI KHERADAI

Referred Judgements :-

JUDGEMENT

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