REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

JIVANBHAI MOHAN THAKUR 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 Criminal procedure, 1973, is directed against the judgement and order of acquittal dated 18. 12. 2008 passed by the learned 6th Additional Sessions Judge, Surat, in Sessions Case No. 228 of 2007 whereby the accused was acquitted of the charges leveled against him.

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

(3.) BEING aggrieved by and dissatisfied with the aforesaid judgement and order passed by the Sessions Court, the appellant State has preferred the present appeal.

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STATE OF GUJARAT Vs. JIVANBHAI MOHAN THAKUR

Referred Judgements :-

JUDGEMENT

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