REGENT COMPUTRONICS PVT. LTD.

J M Bhatt Appellant

V/S

Pragji Amarsinh Jadeja 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 11.4.1988 passed by learned Chief Judicial Magistrate, Kutch -Bhuj in Criminal Case No. 2116 of 1987 whereby the respondents -accused persons were acquitted of the charges levelled against them.

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

(3.) TO prove the case the prosecution has examined 31 witnesses and also produced documentary evidence.

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J M BHATT Vs. PRAGJI AMARSINH JADEJA

Referred Judgements :-

JUDGEMENT

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