REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

CHHATRASINH CHANDUBHAI PATANVADIA 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 ALIAS 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 Criminal Procedure, 1973, is directed against the judgement and order of acquittal dated 21st April 2007 passed by the learned Special Judge (Electricity), Fast Track Court No. 5, Bharuch, in Special Electricity Case No. 23 of 2005 whereby the 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. CHHATRASINH CHANDUBHAI PATANVADIA

Referred Judgements :-

JUDGEMENT

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